Mrs. C.V. Maya vs Rajesh Nayar
2022 Latest Caselaw 6606 MP

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      FA No. 613 of 2022
                                                   (MRS. C.V. MAYA Vs RAJESH NAYAR)

                      Dated : 02-05-2022
                              Shri R. Kumar, learned counsel for the appellant.

                              Since there is no delay, application for condonation of delay (I.A.
                      No.4278/2022) is disposed of.
                              Heard on the question of admission.
                              Appeal is admitted for hearing.
                              Issue notice to the respondent on payment of PF within seven days, failing

which appeal shall stand dismissed without reference to the Court.

Also heard on I.A. No.4280/2022, application for grant of stay. Subject to hearing other side, till the next date of hearing the impugned judgment and decree dated 15.02.2022 shall remain stayed.

Record of court below be requisitioned.

List thereafter.

                           (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                              JUDGE                                                   JUDGE

                      ss




Signature
 SAN      Not
Verified

Digitally signed by
SWETA SAHU
Date: 2022.05.04
11:35:50 IST