Jubeda Bi vs Smt. Rubina Ansari
2022 Latest Caselaw 14272 MP

                                                                        1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                 WP No. 1254 of 2018
                                                  (JUBEDA BI AND OTHERS Vs SMT. RUBINA ANSARI AND OTHERS)

                                   Dated : 03-11-2022
                                         Shri D.K.Dixit, Advocate for the petitioners.

                                         Shri Abhay Singh Kushwaha, Advocate for the respondent no.1.

Shri Lalit Joglekar, G.A. for the respondents/State. Learned counsel for the respondent no.1 prays for and, by way of last indulgence, is granted three weeks' time to file return specifically pointing out the outcome of the civil suit and if any appeal is filed against the judgment and

decree passed in civil suit; secondly, whether any compromise has been entered into between the parties.

List in the week commencing 28.11.2022. State is also granted three weeks' time to file reply by way of last indulgence, failing which right of the State to file reply shall be closed.

Interim order passed earlier shall continue till the next date of hearing.

(S. A. DHARMADHIKARI) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2022.11.05 12:56:59 IST