Smt. Hemprabha vs Smt. Angurbala
2023 Latest Caselaw 5199 MP

                                                          1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                     FA No. 393 of 2020
                                          (SMT. HEMPRABHA Vs SMT. ANGURBALA AND OTHERS)

                Dated : 28-03-2023
                              Appellant present in person.

                              None for the respondents.

Appellant present in person submits that she is ready to deposit Court fee payable in this appeal, hence, execution of judgment and decree be stayed.

Subject to deposit of Court fee within two weeks from today, execution

of judgment and decree dated 20.01.2020 shall remain stayed till the next date of hearing.

List on 18.04.2023

(VIVEK RUSIA) JUDGE

Praveen

Digitally signed by PRAVEEN NAYAK Date: 2023.03.29 10:57:44 +05'30'