Shrimati Lalita W/O Jitendra Verma vs Jitendra
2024 Latest Caselaw 12396 MP

Madhya Pradesh High Court

Shrimati Lalita W/O Jitendra Verma vs Jitendra on 2 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       MCC No. 1586 of 2024
                                              (SHRIMATI LALITA W/O JITENDRA VERMA Vs JITENDRA)

                           Dated : 02-05-2024
                                  Dr. Khuzema Kapadia, learned counsel for the applicant.


                                  Let notice be issued against the respondent/s on payment of PF within

seven days. Notice be made returnable within six weeks.

Learned counsel for the applicant prays for interim relief vide IA no.

From perusal of the order dated 15/04/2024 passed by the trial Court, it appears that the case is fixed for evidence of non-applicant, therefore, the trial Court is directed that no final order/judgment shall be passed without leave of this Court in the alleged case.

CC as per rules.

(ANIL VERMA) JUDGE

amol