Smt. Ganga @ Nirmala vs Gopiraj
2022 Latest Caselaw 4566 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                   MP No. 1429 of 2022
                                                                (SMT. GANGA @ NIRMALA Vs GOPIRAJ)

                                   Dated : 30-03-2022
                                            Shri Sachin Parmar, learned counsel for the petitioner.

                                            Let notice be issued to the respondent on payment of PF within 7 days.

Notice be made returnable within 6 weeks.

In the meanwhile, record of the Case No. RCSHM 243/2018 judgment dated 5.12.2019 passed by the Principal Judge, Family Court, Dewas be requisitioned.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.03.30 19:43:08 PDT