Citation : 2023 Latest Caselaw 11364 MP
Judgement Date : 20 July, 2023
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MP No. 2130 of 2023 (BADAN SINGH AND OTHERS Vs RAMABAI AND OTHERS)
Dated : 20-07-2023 Parties through their counsel.
Learned counsel appearing for the parties submits that against the decision of the Bombay High Court in Mohammed Abdul Vahid vs. Niloofar SLP has been preferred before the Supreme Court which has been heard and has been fixed for 25.7.2023 for delivery of judgment.
In such circumstances, hearing of this petition is adjourned for week
commencing 31.7.2023.
I.R. (if any) to continue till the next date of hearing.
(PRANAY VERMA) JUDGE
SS/-
Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 7/21/2023 2:16:40 PM
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