Citation : 2023 Latest Caselaw 16962 MP
Judgement Date : 11 October, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
SA No. 993 of 2021
(SHAHID MOHAMMAD KABADI Vs VIPNAN SAHKARI SANSTHA MARYADIT)
Dated : 11-10-2023
Shri Dinesh Baghel - Advocate for the appellant.
Heard on I.A.No.5273/2023, which is an application under Order 6 Rule
17 read with Section 151 of CPC for seeking permission to amend the appeal
memo.
Learned counsel for the appellant submits that date of the impugned
judgment and decree passed by Appellate Court have wrongly been mentioned
as 25.02.2014 instead of 25.02.2020. He further submits that also he wants to
amend the valuation of the appeal as Rs.1,33,000/- instead of Rs.3000/- and to
pay Court fee accordingly.
The mistake was not intentional and affidavit of the appellant has also
been filed in support of the aforesaid application.
After due consideration, I.A.No.5273/2023 is allowed.
Let the amendment be carried out within a week.
Let the notice of the amended appeal be issued to the respondent on
payment of process fee by registered as well as ordinary mode. Process fee be
paid within seven working days.
Notice be made returnable within four weeks. List after service of notice.
(SATYENDRA KUMAR SINGH) JUDGE
Monika
Signature Not Verified Signed by: MONIKA SHARMA Signing time: 12-10-2023 10:29:52 AM
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!