Uma Bai vs Smt.Roopan Bai
2022 Latest Caselaw 6923 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 434 of 2021 (UMA BAI AND OTHERS Vs SMT.ROOPAN BAI AND OTHERS)

Dated : 07-05-2022 Perused the PUD No. 13/2022 dated 04.01.2022 received from First

Additional District Judge Anuppur (M.P.) for sending back the original record attached in the present case for correction of typographical error in the judgment/decree delivered in Civil Appeal No.05A/2017 before the court below.

In view of the above, it is directed that the original record be sent back to the court First Additional Sessions Judge, Anuppur for correction of typographical

error in the judgment/decree delivered in Civil Appeal No.05A/2017 with a direction that immediately after disposal of the said suit, record be again sent back to this Court for disposal of the present appeal.

With the aforesaid, PUD stands disposed of.

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2022.05.09 11:09:58 IST