Smt. Sangeeta Yadav vs Manish Yadav
2024 Latest Caselaw 21524 MP

Madhya Pradesh High Court

Smt. Sangeeta Yadav vs Manish Yadav on 7 August, 2024

                                                              1                             FA-1518-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       FA No. 1518 of 2024
                                                 (SMT. SANGEETA YADAV Vs MANISH YADAV )



                           Dated : 07-08-2024
                                 Shri Siddharth Shrivastava - Advocate for appellant.

                                 Issue notice to the respondent on payment for process fee by RAD

mode within seven working days, returnable within four weeks.

It appears that in the cause list the heading of IA No.14156/2024 has been wrongly typed.

In fact the aforesaid application is for stay of operation and execution of impugned judgment and decree dated 29.06.2024 obtained by respondent/husband.

List the case after four weeks.

In the meantime, record of trial Court be requisitioned.

                                 (RAJ MOHAN SINGH)                             (DEVNARAYAN MISHRA)
                                       JUDGE                                          JUDGE


                           DPS