Madhya Pradesh High Court
Union Of India vs Ramcharan Singh (Dead) Thr. Lrs. (I) ... on 21 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MP-820-2018
(UNION OF INDIA Vs RAMCHARAN SINGH (DEAD) THR. LRS. (I) SARNAM SINGH)
2
Gwalior, Dated : 21-02-2018
Shri Vivek Khedkar, learned counsel for the petitioners.
Shri Prakash Chandra Chandil, learned counsel for respondent
No.17.
At the outset, learned counsel for respondent referred judgment sh passed in case of Ramdas Vs. Smt. Amrita and others reported in e 2006(1) MPLJ 568 and submits that Civil Revision is an appropriate ad remedy after rejection of miscellaneous appeal emanating from the proceedings under Order 9 Rule 13 CPC.
Learned counsel for the petitioner at this juncture seeks a week's Pr a hy time to move an appropriate application for conversion of this petition in the Civil Revision.
ad List after one week.
M of rt (ANAND PATHAK) ou JUDGE C h ig Suneel H SUNEEL Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=9c2d806481e9d8b7ff8929d401b1ea DUBEY 60330bad94b1cccd25abb02f93949827e0, 2.5.4.45=032100E57F5B31AFDFC94F68274C 1151E97EF124D6D041A9E32D2D71A5A5B6 A3314C74, cn=SUNEEL DUBEY Date: 2018.02.23 11:07:21 +05'30'