Ankita Singh vs Rahul Singh
2022 Latest Caselaw 5881 MP

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                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                   AT JABALPUR
                                                                     FA No. 499 of 2022
                                                                  (ANKITA SINGH Vs RAHUL SINGH)

                                      Dated : 21-04-2022
                                             Shri Jai Kumar Bhawsar, learned counsel for the appellant.

                                             Heard.
                                             Appeal is admitted for hearing.
                                             Issue notice to the respondent on payment of P.F. within seven working

days, failing which this appeal shall stands dismissed without further reference to this court.

He is also heard on I.A. No. 3555/2022, an application for stay. Subject to hearing of other side, till the next date of hearing the impugned judgment and decree dated 04.03.2022 shall remain stayed.

Record of court below be requisitioned.

                                        (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                                           JUDGE                                                   JUDGE

                                      Akm




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  SAN

Digitally signed by AKANKSHA MAURYA Date: 2022.04.22 11:49:02 IST