Amit Bangre vs Smt. Vaishali Deewan
2023 Latest Caselaw 5791 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          FA No. 1890 of 2022
                                                    (AMIT BANGRE Vs SMT. VAISHALI DEEWAN)

                          Dated : 10-04-2023
                                 Shri Utkarsh Agrawal - Advocate for the appellant.

                                 Shri Manikant Sharma - Advocate for the respondent.

Learned counsel for the respondent submits that the affidavit filed by the learned counsel for the appellant does not disclose all the factual aspect which were required to be disclosed in the light of judgment of Supreme Court in the

case of Rajnesh Vs. Neha and another reported in 2021 (2) SCC 324.

For example, it is pointed out that disclosure regarding income tax return and the relevant document is not placed on record.

Faced with this, learned counsel for the appellant prays for two weeks' time and as a last chance, time is granted, to do the needful.

List thereafter.

Interim relied, if any, to continue till the next date of hearing.

                              (SUJOY PAUL)                                  (AMAR NATH (KESHARWANI))
                                 JUDGE                                               JUDGE

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 11-Apr-23
11:06:51 AM