Section 1(2) in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1994
(2)The High Court shall not, under this section, vary or reverse any decree or order against which an appeal lies either to the High Court or to any Court subordinate thereto.Explanation. - In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding."
