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Smt. Shweta Rajput vs Man Singh Rajput
2023 Latest Caselaw 1138 MP

Citation : 2023 Latest Caselaw 1138 MP
Judgement Date : 18 January, 2023

Madhya Pradesh High Court
Smt. Shweta Rajput vs Man Singh Rajput on 18 January, 2023
Author: Sujoy Paul
                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 275 of 2022
                                               (SMT. SHWETA RAJPUT Vs MAN SINGH RAJPUT)

                          Dated : 18-01-2023
                                Mr. Abhishek Dubey - Advocate for the appellant.

                                Ms. June Choudhary - Senior Advocate with Ms. Jaya Laxmi Ayer -
                          Advocate for the respondent.

Mr. Abhishek Dubey, learned counsel for the appellant seeks permission to withdraw IA No.257/2023 with liberty to file appropriate application in the

light of judgment of Supreme Court in the case of Rajnesh Vs. Neha and another reported in 2021 (2) SCC 324.

Ms. Choudhary, learned Senior counsel for the respondent has no objection.

Accordingly, IA No.257/2023 stands dismissed as withdrawn. At this stage, leaned counsel for both the parties submit that the matter may be sent for mediation.

Prayer is allowed.

As agreed, parties shall appear before the High Court Mediation Center

on 08.02.2023 at 2:15 p.m..

The Registry shall appoint a mediator before that date. List thereafter along with the mediation report.


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




Signature Not Verified
Signed by: DHEERAJ
PRATAP SINGH
Signing time: 19-Jan-23
12:07:45 PM
 

 
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