Smt. Pramita Singh vs Nilesh Singh
2023 Latest Caselaw 1506 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          FA No. 125 of 2023
                                                    (SMT. PRAMITA SINGH Vs NILESH SINGH)

                          Dated : 25-01-2023
                                   Shri Ajay Kumar Mehta -Advocate for the appellant.

                                   Heard on admission.
                                   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.

Notice be also issued on I.A. 945/2023 to the respondent on payment of P.F. within the aforesaid time on both the addresses mentioned below the name of the respondent.

Record of the court below be requisitioned. Also heard on I.A. No. 580/2023 for stay.

Subject to hearing the other side, till the next date of hearing, the impugned judgment and decree dated 07-12-2022 shall remain stayed.

C.C. as per rules.

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

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 28-Jan-23
12:41:17 PM