Madhya Pradesh High Court
Smt. Anita Agrawal vs Smt. Sarita Agrawal on 17 February, 2016
SA-1341-2015
(SMT. ANITA AGRAWAL Vs SMT. SARITA AGRAWAL)
17-02-2016
Shri Pranay Choubey, learned counsel for the appellant.
Heard on I.A.No.15861/2015, an application under Order
41 Rule 5 of CPC.
Issue notice to the respondent, on payment of P.F. within
a period of seven days.
Till the next date of hearing, execution of the judgment and decree passed by First Appellate Court shall remain stayed.
In the meanwhile, call for the record of the Courts below. C.C. as per rules.
(MISS VANDANA KASREKAR) JUDGE