Citation : 2022 Latest Caselaw 1587 MP
Judgement Date : 3 February, 2022
The High Court Of Madhya Pradesh WP No. 13271 of 2012 (SMT.SUNITA JAIN Vs PAWAN KUMAR JAIN)
Jabalpur, Dated : 03-02-2022 Heard through Video Conferencing.
A PUD dated 1.11.2021 has been received from the Principal Judge, Family Court, Sagar.
Owing to the subsequent development that the case is already been decided by the Family Court vide judgment in the Month of December, 2021 against which the First Appeal is pending consideration before this Hon'ble
Court being F.A. No.4/2022 and 5/2022, the PUD has rendered infructuous.
Accordingly, PUD is disposed of being rendered infructuous.
(VISHAL MISHRA) JUDGE irfan
Signature Not Verified SAN
Digitally signed by MOHD IRFAN SIDDIQUI Date: 2022.02.04 15:08:32 IST
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