Smt. Rakhi Patel vs Pushpak Kumar Patel
2022 Latest Caselaw 6521 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                           FA No. 524 of 2022
                                                   (SMT. RAKHI PATEL Vs PUSHPAK KUMAR PATEL)

                      Dated : 29-04-2022
                                Shri K.K. Gautam, Advocate for the appellant.

                                Appeal is admitted for final hearing.
                                Issue notice to the respondent on payment of P.F. by both modes within a

period of seven working days, failing which appeal shall stand dismissed without reference to this Court.

Heard on I.A. No. 3854/2022 for stay.

Subject to hearing the other side, till next date of hearing, the impugned judgment and decree dated 08.01.2022 shall remain stayed.

Record of the Court below be requisitioned. List thereafter.

                         (SUJOY PAUL)                                              (DWARKA DHISH BANSAL)
                            JUDGE                                                          JUDGE

                      Pallavi




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Date: 2022.04.29
17:41:43 IST