Madhya Pradesh High Court
Sanjay Goyal vs Smt. Babeeta Goyal on 29 January, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 CRR-399-2020
The High Court Of Madhya Pradesh
CRR-399-2020
(SANJAY GOYAL Vs SMT. BABEETA GOYAL AND OTHERS)
1
Gwalior, Dated : 29-01-2020
Shri Pramod Gohadkar, learned counsel for the petitioner.
Heard on admission.
Issue notice to respondents by RAD post on payment of process fee
within three working days. Notice be made returnable within three weeks.
List after service of notice on 24/2/2020.
Petitioner shall continue to pay maintenance awarded by the Court below till next date of hearing.
(ANAND PATHAK) JUDGE JPS/-
JAI PRAKASH SOLANKI 2020.01.30 10:23:27 +05'30'