Sharddha Lokhande vs Tushar Lokhande
2023 Latest Caselaw 785 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 55 of 2023
                                                (SHARDDHA LOKHANDE Vs TUSHAR LOKHANDE)

                          Dated : 12-01-2023
                                  Shri Rahul Diwaker- Advocate for the appellant.

                                  Heard on IA No. 392/2023, for ignoring default.
                                  For the reasons stated in the IA, the IA No. 392/2023 is allowed.
                          Objection of Registry is ignored.
                                  The appeal is admitted for hearing.

                                  Issue notice to the respondent on payment of PF within seven days.

Record of court below be requisitioned. Shri Diwakar, Advocate for the appellant is also heard on I.A.No.184/2023 for stay.

Subject to hearing the other side, till the next date of hearing, the impugned judgment and decree dated 14.11.2022 shall remain stayed.

Registry shall send copy of this order along with notices to the other side.

In addition, appellant shall send a copy of this order to the respondent by

registered post within two days.

C.C. as per rules.

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

                          sm




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Signed by: SARSWATI
MEHRA
Signing time: 13-Jan-23
11:37:57 AM