Smt. Namita Singh vs Vijayendra Singh
2022 Latest Caselaw 6519 MP

                                                                        1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   FA No. 81 of 2022
                                                           (SMT. NAMITA SINGH Vs VIJAYENDRA SINGH)

                                 Dated : 29-04-2022
                                          Shri Amit Choudhary, learned counsel for the appellant.

                                          Let record of the Court below be requisitioned.
                                          Heard on admission.
                                          Admit.
                                          Issue notice to the respondent on payment of process fee within seven days

failing which appeal shall stand dismissed without further reference to this Court.

Heard on I.A.515/2022 for stay.

Subject to hearing the other side, the impugned judgment and decree dated 29.10.2021 (Annexure A/1) shall remain stayed.

                                       (SUJOY PAUL)                                       (DWARKA DHISH BANSAL)
                                          JUDGE                                                  JUDGE

                                 ahd




Signature Not Verified
  SAN

Digitally signed by MOHD AHMAD Date: 2022.04.29 16:25:32 IST