Smt. Sonia Choudaha vs Neeraj Choudaha
2022 Latest Caselaw 6520 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                  FA No. 513 of 2022
                                                         (SMT. SONIA CHOUDAHA Vs NEERAJ CHOUDAHA)

                                 Dated : 29-04-2022
                                          Shri S. K. Dwara, 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 day

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

Heard on I.A.4656/2022 for stay.

Subject to hearing the other side, the impugned judgment and decree dated 22.8.2017 (Annexure A/1) shall remain stayed.

The Registry shall requisition the record of main proceedings as well as proceedings under Order IX Rule 13 of the C.P.C.

                                       (SUJOY PAUL)                                     (DWARKA DHISH BANSAL)
                                          JUDGE                                                JUDGE

                                 ahd




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