Smt Sangita vs Sudhir Lasod
2024 Latest Caselaw 21191 MP

Madhya Pradesh High Court

Smt Sangita vs Sudhir Lasod on 5 August, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                1                              FA-191-2021
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          FA No. 191 of 2021
                                                        (SMT SANGITA Vs SUDHIR LASOD )



                           Dated : 05-08-2024
                                   Shri Bharat Yadav, learned counsel for the appellant.

                                   Shri Vinay Jhelawat, learned Senior Advocate with Shri Aashay
                           Dubey, learned counsel for the Respondent [R-1].

Document No. 28331 has been filed on 10.07.2024 in the form of an affidavit which does not contain the information as envisaged in the Apex

Court judgment in the case of Rajnesh vs. Neha (Criminal Appeal No. 730/2020), therefore, this affidavit is hereby rejected with the liberty to file a proper affidavit in the prescribed format strictly in the light of Rajnesh (supra).

List this matter after two weeks'.

I.R., if any, to continue till the next date of hearing.

                           (SUSHRUT ARVIND DHARMADHIKARI)                       (DUPPALA VENKATA RAMANA)
                                     JUDGE                                                JUDGE


                           Vatan