Smt. Pratibha @ Sapna Gadwal vs Deepak @ Khemchand Gadwal
2023 Latest Caselaw 20441 MP

Madhya Pradesh High Court

Smt. Pratibha @ Sapna Gadwal vs Deepak @ Khemchand Gadwal on 4 December, 2023

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         FA No. 571 of 2020
                                       (SMT. PRATIBHA @ SAPNA GADWAL Vs DEEPAK @ KHEMCHAND GADWAL)

                           Dated : 04-12-2023
                                   Shri Akash Rathi, learned counsel for the appellant.

                                   Shri Ashish Agrawal, learned counsel for the respondent.

Heard on IA No.877/2023, application for taking document on record. Learned counsel for the respondent submits that the appellant has suppressed the judgment and decree under Section 9 of the Hindu Marriage Act

for restitution of conjugal rights, therefore, the document is necessary.

IA No.877/2023 is allowed and the document is taken on record. Learned counsel for the parties submit that compromise has failed, therefore, the matter needs to be heard finally.

List the matter in the 3rd week of January, 2024 for final hearing.

                                (S. A. DHARMADHIKARI)                                   (PRANAY VERMA)
                                         JUDGE                                              JUDGE

                           ns