Citation : 2023 Latest Caselaw 1046 MP
Judgement Date : 17 January, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 1742 of 2022
(SMT. NIKITA KUSHWAHA S/O SACHIN KUSHWAHA Vs SACHIN KUSHWAHA)
Dated : 17-01-2023
Shri Bramhanand Pandey - Advocate for the appellant.
Heard.
The appeal is admitted for final hearing.
Issue notice to the respondent on payment of P.F. within seven days,
failing which this appeal shall stand dismissed automatically without further
reference to the Court.
Record of the Court below be requisitioned.
Also heard on IA No.14350/2022 an application for grant of stay. Subject to hearing other side, till next date of hearing, impugned judgment and decree dated 31/10/2022 shall remain stayed.
Certified copy as per rules.
(SUJOY PAUL) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
as
Signature Not Verified
Signed by: ANURAG SONI
Signing time: 18-Jan-23
11:51:54 AM
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