Saurabh Singh vs Smt Kavita Singh
2024 Latest Caselaw 4710 MP

Madhya Pradesh High Court

Saurabh Singh vs Smt Kavita Singh on 17 February, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 2130 of 2023
                                                   (SAURABH SINGH Vs SMT KAVITA SINGH)

                          Dated : 17-02-2024
                                  Shri J.L. Soni - Advocate for appellant.

                                  Notice sent to respondent/wife is delivered on 01.12.2023 as per the

record.

However, affording an opportunity to respondent/wife to be represented, list the matter after two weeks.

As regards I.A. No.16854/2023, it is directed as an interim measure that no coercive steps shall be taken against appellant/husband pursuant to impugned judgment and decree dated 11.09.2023 passed by Principal Judge, Family Court, Chhindwara in RCSHM No.180/19.

                               (SHEEL NAGU)                                              (VINAY SARAF)
                                  JUDGE                                                      JUDGE

                          YS