Madhya Pradesh High Court
Smt. Vijay Laxmi Sahu vs Omprakash Sahu on 19 July, 2018
1 CRR-1721-2015 The High Court Of Madhya Pradesh CRR-1721-2015 (SMT. VIJAY LAXMI SAHU Vs OMPRAKASH SAHU) 13 Jabalpur, Dated : 19-07-2018 Ms. Kamlesh Tamrakar, learned counsel for the applicant submits that she has received information that the applicant and non-applicant are residing together. She, therefore, prays for four weeks' time to seeks instructions in the matter.
Prayer is allowed.
List the matter after one month.
(MISS VANDANA KASREKAR) JUDGE ts Digitally signed by TULSA SINGH Date: 2018.07.19 16:46:34 +05'30'