Smt. Geeta Manikpuri vs Kamlesh Manikpuri
2023 Latest Caselaw 16950 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MP No. 5030 of 2023 (SMT. GEETA MANIKPURI Vs KAMLESH MANIKPURI)

Dated : 11-10-2023 Shri Yogendra Dwivedi - Advocate for the petitioner.

Shri Yogendra Dwivedi, Advocate is not prepared to answer the quarry of this court and he is asked that what is the provision in regard to execution of orders/judgments he is not in a position to answer the same. He is placing the reliance on the judgment of Supreme Court in Rupali Devi Vs. State of Uttar

Pradesh & others MANU/SC/0499/2019 equivalent citation (2019) 5 SC 384 but is not in a position to satisfy the Court that how execution of a order of High Court could have been directly filed before the learned JMFC Bhua Bichhia, District Mandla. In the interest of justice and looking to fact that he is new to the Bar, he is granted two weeks time to prepare the matter a d address this Court.

List in the week commencing 30.10.2023

(VIVEK AGARWAL) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 12-10-2023 10:43:37