Smt. Divya Vishwakarma vs Dilip Kuma Carpenter
2022 Latest Caselaw 805 MP

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                                            The High Court Of Madhya Pradesh
                                                      FA No. 74 of 2022
                                                     (SMT. DIVYA VISHWAKARMA Vs DILIP KUMA CARPENTER)

                                   Jabalpur, Dated : 17-01-2022
                                           Heard through Video Conferencing.

                                           Shri Ajay Kumar Mehta, Advocate for the appellant.
                                           Heard.
                                           Admit.
                                           Issue notice to the respondent within seven days, failing which appeal

shall stand dismissed without reference to the Court.

Also heard on I.A.No.478/2022, which is an application for stay. Subject to hearing the other side, till next date of hearing the impugned judgment dated 11.11.2021 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

                                   Vin**




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Digitally signed by VINOD SHARMA Date: 2022.01.18 10:26:18 IST