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Smt. Rashmi Sahu vs Shailendra Sahu
2023 Latest Caselaw 112 MP

Citation : 2023 Latest Caselaw 112 MP
Judgement Date : 2 January, 2023

Madhya Pradesh High Court
Smt. Rashmi Sahu vs Shailendra Sahu on 2 January, 2023
Author: Sujoy Paul
                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        FA No. 1979 of 2022
                                                  (SMT. RASHMI SAHU Vs SHAILENDRA SAHU)

                         Dated : 02-01-2023
                                  Shri Ashok Agrawal - Advocate for the appellant.

                                  Heard.
                                  The appeal is admitted for final hearing.
                                  Issue notice to the respondent on payment of PF within seven days,

failing which the appeal shall stand dismissed without further reference to the

Court.

He is also heard on I.A. No.15965 of 2022 for stay. Subject to hearing the other side, till the next date of hearing, the impugned judgment and decree dated 24.11.2022 shall remain stayed.

Record of 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:
1/3/2023 11:18:13 AM
 

 
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