Smt. Vibha Mishra vs Shri Shailesh Mishra
2023 Latest Caselaw 6734 MP

Citation : 2023 Latest Caselaw 6734 MP
Judgement Date : 25 April, 2023

Madhya Pradesh High Court

Smt. Vibha Mishra vs Shri Shailesh Mishra on 25 April, 2023

Author: Sujoy Paul

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         FA No. 1019 of 2023
                                                 (SMT. VIBHA MISHRA Vs SHRI SHAILESH MISHRA)

                          Dated : 25-04-2023
                                   Shri Karunanidhi Bundela - Advocate for the appellant.

                                   Heard.
                                   The appeal is admitted for hearing.
                                   Issue notice to the respondent on payment of process fees within seven

days, failing which the appeal shall stand dismissed without reference to the

Court.

He is also heard on IA No.5936 of 2023 for stay. Subject to hearing the other side, till next date of hearing the effect of operation of impugned judgment and decree dated 08.04.2023 shall remain stayed.

Record of the Court below be requisitioned. CC as per rules.


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

                          sm




Signature Not Verified
Signed by: SARSWATI
MEHRA

Signing time: 26-Apr-23 10:15:33 AM

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