Jyoti Panwar vs Arvind Panwar
2022 Latest Caselaw 13525 MP

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                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                      FA No. 1490 of 2022
                                                             (JYOTI PANWAR Vs ARVIND PANWAR AND OTHERS)

                                       Dated : 13-10-2022
                                                Shri Sourabh Makhija, learned counsel for the appellant.

                                                Heard.
                                                Appeal is admitted for hearing.
                                                Issue notice to the respondent on payment of P.F. within seven working

days, failing which appeal shall stands dismissed without reference to the Court.

Shri Makhija, Advocate is also heard on I.A.No.11817 of 2022 filed

under Order 41 Rule 5 of the CPC for stay.

Subject to hearing of the other side, till the next date of hearing, the impugned judgment and decree dated 06.09.2022 shall remain stayed.

Record of the Court below be requisitioned.

                                             (SUJOY PAUL)                                (PRAKASH CHANDRA GUPTA)
                                                JUDGE                                             JUDGE

                                       vai




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Digitally signed by VAISHALI AGRAWAL Date: 2022.10.12 16:13:56 IST