Smt. Kiran Kotia vs Gopal
2023 Latest Caselaw 5582 MP

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      FA No. 1995 of 2019
                                                     (SMT. KIRAN KOTIA Vs GOPAL)

                         Dated : 05-04-2023
                                Shri Prateek Maheshwari-Advocate for the appellant.

                                Shri Vishal Modiwal- Advocate for the respondent.

Appellant- Smt. Kiran Kotia and respondent- Gopal are present in persons.

In camera proceedings were held in which the appellant as well as the

respondent have agreed to settle the issue as per the judgment and decree of the learned trial court.

Learned counsel for the parties pray for and are granted two weeks' time to settle the issue out of the court and move an appropriate application in this regard.

List the matter in the week commencing 24.04.2023. The appellant as well as respondent are directed to remain personally present before this Court on the next date of hearing.

                            (S. A. DHARMADHIKARI)                         (PRAKASH CHANDRA GUPTA)
                                     JUDGE                                         JUDGE

                         N.R.




Signature Not Verified
Signed by: NARENDRA
KUMAR RAIPURIA
Signing time: 4/6/2023
1:06:01 PM