Arvind Sharma vs Smt. Monali Sharma
2023 Latest Caselaw 14338 MP

                                      1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT JABALPUR
                                 FA No. 1724 of 2023
                        (ARVIND SHARMA Vs SMT. MONALI SHARMA)

Dated : 31-08-2023
        Shri Ankit Saxena - Advocate for appellant.

        I.A. No.13412 of 2023 for condonation of delay of 59 days in preferring
this first appeal is taken up.
        The said delay is explained on the basis of judgment of Gujrat High
C o u r t (Chaudhary Chetnaben Dilipbhai vs. Chaudhary Dilipbhai

Lavjibhar) in which reliance has been placed on a Bombay High Court
judgment (Shivram Dodanna Shetty vs. Sharmila Shivram Shetty reported
in 2017 (1) Mh.L.J).
        Considering the aforesaid, I.A. is allowed and delay is hereby condoned.
        Issue notice to respondent on payment of process fee within seven

working days.

Record of the court below be requisitioned.

     (SHEEL NAGU)                               (AMAR NATH (KESHARWANI))
         JUDGE                                           JUDGE

DV


DINESH VERMA
2023.09.01

10:58:45 +05'30'