Smt. Neelam Awasthi D/O Shri Ram ... vs Manish Awasthi
2022 Latest Caselaw 16700 MP

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       FA No. 1837 of 2022
                                   (SMT. NEELAM AWASTHI D/O SHRI RAM LAKHAN MISHRA Vs MANISH AWASTHI)

                         Dated : 15-12-2022
                                 Shri Abhishek Arjaria - Advocate for the appellant.

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

days, failing which appeal shall stands dismissed without further reference to

the Court.

Also heard on I.A.No.15060/2022 for stay. Subject to hearing of the other side, till the next date of hearing, the impugned judgment and decree dated 11/11/2022 shall remain stayed.

Record of the Court below be requisitioned. Certified copy as per rules.

                            (SUJOY PAUL)                                   (PRAKASH CHANDRA GUPTA)
                               JUDGE                                                JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
12/16/2022 3:32:43 PM