Kaushalya Bai W/O Shri Radheshyam vs Radheshyam Jalvaya
2022 Latest Caselaw 2038 MP

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                                                    The High Court Of Madhya Pradesh
                                                              FA No. 205 of 2022
                                                       (KAUSHALYA BAI W/O SHRI RADHESHYAM Vs RADHESHYAM JALVAYA)

                                        Jabalpur, Dated : 14-02-2022
                                                Shri B.K. Shukla, learned counsel for the appellant.

                                                Heard on admission.
                                                Appeal is admitted for hearing.
                                                Issue notice to the respondent on payment of process fee within seven days,

failing which this appeal shall stands dismissed without further reference to the Bench.

Also heard on I.A No.1259/2022 for stay. Subject to hearing the other side, till the next date of hearing, impugned judgment and decree dated 14.12.2021 shall remain stayed.

Meanwhile, let record of the Court below be called for.

                                             (SUJOY PAUL)                                       (ARUN KUMAR SHARMA)
                                                JUDGE                                                   JUDGE

                                        sh




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Digitally signed by S HUSHMAT HUSSAIN Date: 2022.02.15 11:07:23 IST