Smt. Pooja Pandey vs Prabhakar Pandey
2023 Latest Caselaw 9539 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        FA No. 1130 of 2019
                                                (SMT. POOJA PANDEY Vs PRABHAKAR PANDEY)

                          Dated : 23-06-2023

                                 None for appellant.

                                 None for respondent.

None present when the case is called in the second round. This Court on last occasion had passed the following order : "Considering the fact that challenge is to an ex parte decree of divorce passed in favour of the husband, it would be appropriate to ascertain whether an application under Order 9 Rule 13 of CPC was filed by the wife or not?

List next week.

A copy of this order be communicated to the learned counsel for complainant/wife."

In absence of counsel for the appellant, registry is directed to requisition the report of Family Court, Umaria which had passed the impugned ex-parte judgment and decree that whether any MJC under Order 9 Rule 13 CPC was filed by the wife to set aside ex-parte decree or not?

List after four weeks.

                            (SHEEL NAGU)                                   (AVANINDRA KUMAR SINGH)
                                JUDGE                                               JUDGE

                          Shub




Signature Not Verified
Signed by: SHUBHAM
THAKKER
Signing time: 6/26/2023
6:45:29 PM