Chhatarsingh vs Smt. Madhuri
2022 Latest Caselaw 12355 MP

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                SA No. 1802 of 2021
                                             (CHHATARSINGH Vs SMT. MADHURI)

               Dated : 15-09-2022
                          Shri Rajeev Bhatjiwale, learned counsel for the appellant.

                          As per the office report, appellant has not filed process fee within time,
              he filed it with a delay of 64 days.
                          Let upon furnishing P.F. if already filed, notice be issued to the
              respondent by both modes, returnable within six weeks.

List the case after six weeks along with S.A. No. 1801/2022 as both

appeals have been filed against the same judgment of the appellate Court.

(DINESH KUMAR PALIWAL) JUDGE

L.R.

Signature Not Verified Signed by: LALIT SINGH RANA Signing time: 16-Sep-22 5:09:26 PM