Madhya Pradesh High Court
Sanjeev Parashar vs Smt. Mithilesh Kumari Parashar on 28 November, 2019
Author: Sheel Nagu
Bench: Sheel Nagu
1 FA-1445-2019
The High Court Of Madhya Pradesh
FA-1445-2019
(SANJEEV PARASHAR Vs SMT. MITHILESH KUMARI PARASHAR)
3
Gwalior, Dated : 28-11-2019
Shri Banke Bihari Shukla, learned counsel for the Petitioner .
Shri Anand Vinod Bhardwaj, learned counsel for the Respondent [R-
1].
The appellant-husband could not appear today as informed by learned counsel for the petitioner due to reasons beyond his control, however the wife is present.
The appellant-husband shall bear the expenses incurred which are quantified at Rs.500/- by the respondent-wife to attend this Court.
Let the said cost be paid before the next date of hearing. Parties are directed to appear personally on the next date, failing which adverse inference would be drawn, especially against the appellant-husband.
List on 6.12.2019.
(SHEEL NAGU) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
vv
SMT
VALSALA
VASUDEVAN
VALSALA
2019.11.28
16:37:25
VASUDEVAN
2018.10.26
15:14:29 -07'00'
-08'00'