Mohit Shrivastava vs Smt Astha Verma @ Astha ...
2022 Latest Caselaw 1328 MP

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                                            The High Court Of Madhya Pradesh
                                                      CRR No. 243 of 2022
                                                (MOHIT SHRIVASTAVA Vs SMT ASTHA VERMA @ ASTHA SHRIVASTAVA)

                                     Jabalpur, Dated : 28-01-2022
                                           Heard through Video Conferencing.

                                           Mr.D.K.Gangrade, learned counsel for the applicant.
                                           Let notice be issued to the respondent on payment of process fee by

registered post with acknowledgement due as well as by ordinary mode within three working days.

List the case after two weeks.

The trial Court is directed not to pronounce judgment for a period of one month in case (MJCR No.462/2019).

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.01.29 15:56:05 IST