Madhya Pradesh High Court
Smt. Nisha Tamrakar vs Ku.Rukmani Tamrakar on 17 April, 2015
CONC-721-2009
(SMT. NISHA TAMRAKAR Vs KU.RUKMANI TAMRAKAR)
17-04-2015
None for petitioner.
Shri Prashant Shrivas, learned counsel for respondent.
List next week to enable the respondents to report compliance of order passed in M.Cr.C.No.6344/2008 whereby on petitioner's appearing before the Court of Chief Judicial Magistrate, Jabalpur respondent was bound to pay to and fro expenses (by Bus or sleeper class in train alongwith Rs.100/- for diet etc.).
(SANJAY YADAV) JUDGE