Citation : 2023 Latest Caselaw 9831 MP
Judgement Date : 28 June, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 1067 of 2023
(SMT. RACHITA MISHRA Vs PRADEEP KUMAR MISHRA)
Dated : 28-06-2023
Shri S.K. Mishra - Advocate for appellant.
None for respondent.
Challenge made by the wife herein is to an ex parte judgment and decree of divorce passed in favour of husband by the learned Family Court.
Learned counsel is directed to find out as to whether any application
under Order 9 Rule 13 of CPC was filed by the wife or not?
List after a week.
(SHEEL NAGU) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
PG
Signature Not Verified
Signed by: PARMESHWAR
GOPE
Signing time: 28-06-2023 17:41:55
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