Sonam Tamrakar vs Amit Kumar Tamrakar
2023 Latest Caselaw 1141 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         FA No. 159 of 2023
                                                 (SONAM TAMRAKAR Vs AMIT KUMAR TAMRAKAR)

                          Dated : 18-01-2023
                                   Shri Kunal Thakre- Advocate for the appellant.

                                   None for the respondent.

Heard on IA No. 887/23, seeking condonation of delay of 12 days. The little delay is properly explained by the appellant. We are satisfied with the cause shown. IA is accordingly allowed. The delay is condoned.

The appeal is admitted for 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 IA No. 886/2023, for stay.

Subject to hearing other side,till the next date of hearing, the impugned judgment and decree dated 01-12-2022 shall remain stayed.

C.C as per rules.

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

                          PG




Signature Not Verified
Signed by: PARMESHWAR
GOPE
Signing time: 1/19/2023
10:43:56 AM