Smt. Priyanka Pandey (Shukla) vs Sachin Shukla
2022 Latest Caselaw 1907 MP

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                                              The High Court Of Madhya Pradesh
                                                        FA No. 219 of 2022
                                                         (SMT. PRIYANKA PANDEY (SHUKLA) Vs SACHIN SHUKLA)

                                    Jabalpur, Dated : 10-02-2022
                                             Heard through Video Conferencing.

                                             Shri Prakash Upadhyay, learned counsel for the appellant.
                                             Heard.
                                             The appeal is admitted for hearing.
                                             Issue notice to the respondent on payment of process fee within seven

days, failing which appeal shall stand dismissed without reference to the

Court.

I.A.No.1352/2022 is taken up.

Subject to hearing the other side, till next date of hearing the impugned judgment and decree dated 29/11/2021 shall remain stayed.

In the meanwhile, record of the Court below be called for. Certified copy as per rules.

                                          (SUJOY PAUL)                                     (ARUN KUMAR SHARMA)
                                             JUDGE                                                JUDGE

                                    skt




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Digitally signed by SANTOSH KUMAR TIWARI Date: 2022.02.10 16:47:51 IST