Madhya Pradesh High Court
Smt. Chanda Singh Gour vs Shri Rahul Singh Lodhi on 28 April, 2022
Author: Nandita Dubey
Bench: Nandita Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
EP No. 5 of 2019
(SMT. CHANDA SINGH GOUR Vs SHRI RAHUL SINGH LODHI)
Dated : 28-04-2022
Shri Rajmani Mishra, learned counsel for the petitioner.
Shri Manish Tiwari, learned counsel for the respondent.
I.A. No.4387/2022, an application for adjournment of the case is filed on the ground that the counsel is busy in the elections. However, the elections are over two days back, hence, this application is dismissed.
The matter is listed for recording evidence of respondent, however, the respondent/witness is also not present in the Court.
A last opportunity is therefore granted to the respondent for evidence subject to a payment of cost of Rs.5,000/- (Rs. Five Thousand Only) to be deposited online in the National Defence Fund (NDF) within a period of seven days from today, and a receipt of the same be filed in the Registry.
Let this matter be listed on 14.06.2022 for further recording of the evidence of witness and all other witnesses.
The respondent is therefore directed to keep all his witnesses present on that day.
(NANDITA DUBEY) JUDGE sjk Signature Not Verified SAN Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.04.28 16:48:35 IST