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Rajeev Jain vs Smt. Neeta Jain
2023 Latest Caselaw 3002 MP

Citation : 2023 Latest Caselaw 3002 MP
Judgement Date : 17 February, 2023

Madhya Pradesh High Court
Rajeev Jain vs Smt. Neeta Jain on 17 February, 2023
Author: Sujoy Paul
                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 355 of 2023
                                                     (RAJEEV JAIN Vs SMT. NEETA JAIN)

                         Dated : 17-02-2023
                                 Shri Sanjay Sharma- Advocate for the appellant.

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

days, failing which this appeal shall stands dismissed automatically without

further reference to the Court.

He is also heard on IA No.2532 of 2023 for stay.

Subject to hearing the other side, till the next date of hearing, the impugned judgment and decree dated 10/01/2023 shall remain stayed.

Record of the Court below be requisitioned.

                                 Certified copy as per rules


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

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
2/17/2023 5:14:04 PM
 

 
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