Smt. Kundanbala vs Smt. Sumitradevi
2022 Latest Caselaw 7171 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT INDORE
                                                                  MP No. 1743 of 2022
                                                 (SMT. KUNDANBALA AND OTHERS Vs SMT. SUMITRADEVI AND OTHERS)

                                     Dated : 11-05-2022
                                            Shri Shubham Yadav, learned counsel for the petitioner.

                                            Let notice be issued to the respondent/s on payment of PF within seven

days;; returnable within eight weeks.

Learned counsel for the petitioner prays for interim stay. Considering all the facts and circumstances of the case, the trial Court is directed not to pass any final judgment without leave of this Court, but to

proceed with the trial.

CC as per rules.

ANIL VERMA) JUDGE

amol

Signature Not Verified SAN

Digitally signed by AMOL N MAHANAG Date: 2022.05.12 17:05:21 IST