Bhawna vs Ganesh
2023 Latest Caselaw 3109 MP

                                                                    1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                           FA No. 1872 of 2022
                                                              (BHAWNA Vs GANESH)

                           Dated : 20-02-2023
                                     Shri Amish Sanghvi, learned counsel for the appellant.

                                     Heard on the question of admission.
                                     Admit.
                                     Issue notice to the respondent by RAD mode on payment of process fee

within seven working days.

Notice be made returnable within four weeks. Call for the record of Court below. The operation of judgment and decree dated 22.11.2022 shall remain stayed till the next date of hearing.

Certified copy as per rules.

                                  (S. A. DHARMADHIKARI)                      (PRAKASH CHANDRA GUPTA)
                                           JUDGE                                      JUDGE

                           ajit

Signature Not Verified Signed by: AJIT KAMALASANAN Signing time: 21-02-2023 10:38:17