Nirmala Bai vs Savita
2023 Latest Caselaw 1784 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        MP No. 385 of 2023
                                                    (NIRMALA BAI AND OTHERS Vs SAVITA)

                          Dated : 31-01-2023
                                Shri Aviral Vikas Khare, learned counsel for the petitioner.


                                On payment of P.F. within 3 days, issue notice to the respondent.

Learned counsel for the petitioner undertakes to serve the notice to respondent by way of humdast mode to counsel on the next date of hearing before the trial Court.

Till then if the final judgment is not passed, the same be not passed till the next date of hearing.

List the case on 8/2/2023.

(VIVEK RUSIA) JUDGE

VS

Signature Not Verified Signed by: VARSHA SINGH Signing time: 2/1/2023 10:58:13 AM