Madhuri Raikwar vs Sandeep Raikwar
2022 Latest Caselaw 6219 MP

                                                                          1
                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                   AT JABALPUR
                                                                     FA No. 617 of 2022
                                                              (MADHURI RAIKWAR Vs SANDEEP RAIKWAR)

                                     Dated : 26-04-2022
                                             Shri Abhay Gupta, learned counsel for the appellant.

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

days.

He is also heard on I.A. No. 4317/2022, an application filed under Section

41 Rule 5 of CPC.

Subject to hearing the other side, till the next date of hearing the impugned judgment and decree dated 16/03/2022 shall remain stayed.

Record of Court below be requisitioned. C.C. as per rules.

                                        (SUJOY PAUL)                                       (DWARKA DHISH BANSAL)
                                           JUDGE                                                   JUDGE

                                     manju




Signature Not Verified
  SAN

Digitally signed by MANJU CHOUKSEY Date: 2022.04.28 12:47:56 IST