Smt. Lalita Kushwaha @ Simran ... vs Pramod Kumar Yadav
2022 Latest Caselaw 13641 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                           FA No. 1500 of 2022
                                          (SMT. LALITA KUSHWAHA @ SIMRAN YADAV Vs PRAMOD KUMAR YADAV)

                           Dated : 14-10-2022
                                     Shri Ashok Singh, 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 Ashok Singh, Advocate is also heard on I.A.No.11899 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 08.09.2022 shall remain stayed.

Record of the Court below be requisitioned.

                              (SUJOY PAUL)                                    (PRAKASH CHANDRA GUPTA)
                                 JUDGE                                                 JUDGE

                           sarathe




Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 10/14/2022
5:04:02 PM