Smt. Shruti Raikwar vs Rajdeep Sondhiya
2022 Latest Caselaw 6221 MP

                                                                           1
                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                   AT JABALPUR
                                                                     FA No. 615 of 2022
                                                             (SMT. SHRUTI RAIKWAR Vs RAJDEEP SONDHIYA)

                                     Dated : 26-04-2022
                                             Shri Ajay Mishra, learned counsel for the appellant.

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

days.

He is also heard on I.A. No. 4296/2022, 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 24/03/2022 shall remain stayed.

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

                                        (SUJOY PAUL)                                         (DWARKA DHISH BANSAL)
                                           JUDGE                                                     JUDGE

                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.04.28 12:47:55 IST