Smt.Neeta Kushawa vs Balmukund Kushwaha
2022 Latest Caselaw 1847 MP

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                                              The High Court Of Madhya Pradesh
                                                        FA No. 201 of 2022
                                                         (SMT.NEETA KUSHAWA Vs BALMUKUND KUSHWAHA)

                                      Jabalpur, Dated : 09-02-2022
                                             Heard through Video Conferencing.

                                             Shri Brijesh Choubey, learned counsel for the appellant.
                                             Heard.
                                             The appeal is admitted for final hearing.
                                             Issue notice to the respondent on payment of process fee within a

period of seven working days failing which appeal shall stands dismissed

without reference to the Court.

He is also heard on I.A. No.1182/2022 for stay. Subject to hearing the other side, till next date of hearing, impugned judgment and decree dated 27.01.2022 shall remain stayed.

Record of the trial Court be requisitioned. C.C. as per rules.

                                        (SUJOY PAUL)                                       (ARUN KUMAR SHARMA)
                                           JUDGE                                                  JUDGE

                                      Shub




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Digitally signed by SHUBHAM THAKKER Date: 2022.02.10 14:48:26 IST