Amit Bangre vs Smt. Vaishali Deewan
2023 Latest Caselaw 1364 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         FA No. 1890 of 2022
                                                   (AMIT BANGRE Vs SMT. VAISHALI DEEWAN)

                          Dated : 23-01-2023
                                    Shri Utkarsh Agrawal - Advocate for the appellant / husband.

                                    Shri Manikant Sharma - Advocate for the respondent / wife.

During the course of hearing on IA No. 15536/2022, learned counsel for the parties agreed to file an affidavit in the light of the judgment of Supreme Court in Rajnesh Vs. Neha and Anr, (2021) 2 SCC 324 . In addition, parties

shall file their current pay slips, if they are in employment along with the said affidavits.

List the case in the week commencing 13the February, 2023 along with connected matter.

Shri Maikant Sharma submits that till next date of hearing, he will not press his execution application before the Court below.

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

                          sarathe




Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 1/24/2023
6:15:33 PM