Smt. Priti Sahu (Rajput) vs Balveer Singh Rajput
2023 Latest Caselaw 8208 MP

Citation : 2023 Latest Caselaw 8208 MP
Judgement Date : 5 June, 2023

Madhya Pradesh High Court

Smt. Priti Sahu (Rajput) vs Balveer Singh Rajput on 5 June, 2023

Author: Sujoy Paul

                                                                  1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          FA No. 1332 of 2023
                                               (SMT. PRITI SAHU (RAJPUT) Vs BALVEER SINGH RAJPUT)

                           Dated : 05-06-2023
                                   Shri P.K.Sharma - Advocate for petitioner.

                                   Heard on admission.
                                   Appeal is admitted for hearing.
                                   Issue notices to respondents on payment of PF within seven days by

RAD Mode, failing which, petition shall stand dismissed without reference to

the Court.

He is also heard on I.A.No.8210/2023-an application for stay. Subject to hearing the other side, till next date of hearing, the effect and operation of impugned judgment dated 12.04.2023-Annexure-A/1 shall remain stayed.

Record of court below be requisitioned.

Certified copy as per rules.



                                (SUJOY PAUL)                                      (ACHAL KUMAR PALIWAL)
                                   V. JUDGE                                             V. JUDGE

                           nd




Signature Not Verified
Signed by: NEETI TIWARI
Signing time: 06-06-2023
13:17:13