Madhya Pradesh High Court
Indra Singh vs Jagdish Chand on 10 January, 2017
1
W.P.494/2011
Indra Singh
Vs.
Jagdish Chand and others
10.01.2017
Shri Pratip Visoriya, learned counsel for the
petitioner.
Shri M.L. Yadav, learned counsel for the
respondents.
Learned counsel for the petitioner submits that he has filed I.A.230/2017, an application for seeking permission to convert this petition into civil revision. He further submits that such conversion is maintainable in the light of orders passed by the Supreme Court in the cases of Soni Dinesbhai Manilal & Ors. Vs. Jagjivan Mulchand Chokshi reported in [(2007) 13 SCC 293] and [AIR 2008 SC 887].
This prayer is not opposed by learned counsel for the respondent.
The same is allowed.
Let this writ petition is disposed of with a direction to register it as a civil revision.
(Vivek Agarwal)
APC Judge