Smt. Uma Yadav vs Indra
2022 Latest Caselaw 2945 MP

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                                             The High Court Of Madhya Pradesh
                                                       MP No. 4908 of 2021
                                                            (SMT. UMA YADAV Vs INDRA AND OTHERS)

                                   Jabalpur, Dated : 02-03-2022
                                         Shri Vivek Agrawal, Advocate for the applicant.

                                         Heard on the question of admission.
                                         Issue notice to the respondents on payment of process fee within a week by

ordinary as well as RAD mode, returnable within four weeks.

It is directed that the proceedings of Civil Suit No.78-A/2009 before the trial Court may go on; however, no final judgment shall be passed till further orders.

List after four weeks.

Certified copy/e-copy as per rules/directions.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2022.03.04 11:08:37 IST