Madhya Pradesh High Court
Kailash vs Karan on 28 March, 2025
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2025:MPHC-IND:8355
1 CR-892-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 28th OF MARCH, 2025
CIVIL REVISION No. 892 of 2024
KAILASH
Versus
KARAN AND OTHERS
Appearance:
Shri Anupam Bhatele - Advocate for the petitioner.
ORDER
After arguing for sometime, learned counsel for the petitioner in the light of decision given by this Court on 31.01.2023 in C.R. No.72/2023 (Smt. Sangeeta Namdev and another vs. Indrapath @ Munna Yadav and others) (at Jabalpur) prays for conversion of this civil revision into misc. appeal, as was filed originally.
2. Prayer being reasonable is accepted and this civil revision is permitted to be converted into misc. appeal with the direction to the learned counsel for the petitioner to carry out necessary correction in the memo.
3. Registry is directed to list the misc. appeal before appropriate Bench after its conversion.
4. It is made clear that, if the petitioner has already paid the requisite court fee in the Miscellaneous Appeal, the same shall be adjusted in the misc. appeal, after conversion from civil revision.
5. Accordingly, the civil revision is disposed off.
(DWARKA DHISH BANSAL) JUDGE ss Signature Not Verified Signed by: SWETA SAHU Signing time: 3/29/2025 11:53:39 AM NEUTRAL CITATION NO. 2025:MPHC-IND:8355 2 CR-892-2024 Signature Not Verified Signed by: SWETA SAHU Signing time: 3/29/2025 11:53:39 AM