Bhupendra Kumar Dubey vs Smt.Rajni Dubey
2022 Latest Caselaw 7402 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT JABALPUR
                                    FA No. 253 of 2022
                (BHUPENDRA KUMAR DUBEY AND OTHERS Vs SMT.RAJNI DUBEY AND OTHERS)

      Dated : 17-05-2022
            Shri Sanjay Agrawal, Senior Counsel assisted by Shri Sheersh Agrawal,

     counsel for the appellants.
            Heard on admission.
            Issue notice to the respondents by both the modes on payment of

process fee within seven working days.

Record of the trial Court be requisitioned.

In the meantime, as an interim measure it is directed that execution of impugned judgment and decree dated 30.12.2021 passed by Fifth District Judge, Sagar in Civil Suit No. 28-A/2015 shall remain stayed till next date of hearing.

It is made clear that continuation of this order shall be considered after perusing the record or after hearing learned counsel for the respondents.

Office is directed to list this appeal along with the matters, which have arisen out of the same judgment immediately after vacation.

(SMT. ANJULI PALO) JUDGE

PB

Digitally signed by PRADYUMNA BARVE Date: 2022.05.17 18:04:25 +05'30'