Smt.Gayatri Badaunya vs Rajkumar Badaunya
2022 Latest Caselaw 4559 MP

                                                                           1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     SA No. 575 of 2022
                                                (SMT.GAYATRI BADAUNYA AND OTHERS Vs RAJKUMAR BADAUNYA AND OTHERS)

                                   Dated : 30-03-2022
                                             Mr. Shanker Pd. Singh, learned counsel for the appellants.

                                             Issue notice to respondents by both modes on payment of process fee

within three workings days.

Execution of judgment and decree dated 09.02.2022 passed in RCA No.17- A/2015 shall remain stayed for a period of two months only.

It is made clear that after appearance of the respondents I.A. No.2172/2022

shall be adjudicated on its merits.

List this case after four weeks.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.04.01 18:51:05 IST