Major Dashrath Singh Chauhan vs Smt. Dr. Pranti Raghav
2022 Latest Caselaw 15055 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 1650 of 2022
                                          (MAJOR DASHRATH SINGH CHAUHAN Vs SMT. DR. PRANTI RAGHAV)

                         Dated : 16-11-2022
                                 Shri Ashok Agrawal, learned counsel for the appellant.

                                 Heard.
                                 The appeal is admitted for final hearing.
                                 Issue notice to the respondent on payment of process fee within seven

working days, failing which this appeal shall stand dismissed without further reference to the Court.

He is also heard on the question of interim relief. Subject to hearing other side, till the next date of hearing, the impugned judgment dated 17/08/2022 (Annexure P/4) to the extent it relates to para -75(b) shall remain stayed.

Let record of the Court below be requisitioned. Certified copy as per rules.

                            (SUJOY PAUL)                                     (PRAKASH CHANDRA GUPTA)
                               JUDGE                                                  JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
11/17/2022 11:01:18 AM