Smt. Pratibha Rajpoot W/O Deepak ... vs Deepak Rajpoot
2022 Latest Caselaw 1082 MP

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                                           The High Court Of Madhya Pradesh
                                                     FA No. 111 of 2022
                                              (SMT. PRATIBHA RAJPOOT W/O DEEPAK RAJPOOT Vs DEEPAK RAJPOOT)

                                   Jabalpur, Dated : 21-01-2022
                                         Heard through Video Conferencing.

                                         Shri Pushpendra Dubey, learned counsel for the appellant.
                                         Heard on the question of admission.
                                         Admit.
                                         Issue notice to the respondent on payment of PF within seven days,

failing which this appeal shall stand dismissed automatically without further

reference to the Court.

Heard on IA No. 677/22, an application for grant of stay. Subject to hearing the other side, till next date of hearing, the impugned judgment and decree dated 14.12.2021 shall remain stayed.

Record of court below be requisitioned.

                                      (SUJOY PAUL)                                          (SMT. ANJULI PALO)
                                         JUDGE                                                    JUDGE
                                   bks




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Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.21 14:46:53 IST