Vikas Sahu vs Smt. Krishna
2022 Latest Caselaw 4441 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                     FA No. 391 of 2021
                                                                    (VIKAS SAHU Vs SMT. KRISHNA)

                                   Dated : 29-03-2022
                                            Shri Naman Mishra, learned counsel for the appellant.

                                            Shri Nityanand Mishra, learned counsel for respondent no. 1.

IA No. 8596 of 21 for amendment filed under Order 6, Rule 17 of CPC is taken up and in absence of any opposition, it is allowed.

Necessary correction be made before next date of hearing. Copy of IA No. 8596 of 21 be supplied to the other side.

Learned counsel for the respondent no. 1 prays for and is granted two weeks' time to file reply.

Subject to hearing the other side, till next date of hearing no coercive action be taken against the appellant for not complying with the impugned judgment.

List after two weeks.

                                         (SUJOY PAUL)                                         (DWARKA DHISH BANSAL)
                                            JUDGE                                                    JUDGE

                                   bks




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Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.03.30 11:55:54 IST