Kumari Nikita vs Pappusingh
2025 Latest Caselaw 1696 MP

Madhya Pradesh High Court

Kumari Nikita vs Pappusingh on 17 July, 2025

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                             1                                  SA-2137-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      SA No. 2137 of 2024
                                         (KUMARI NIKITA AND OTHERS Vs PAPPUSINGH AND OTHERS )



                          Dated : 17-07-2025
                                Appellants - plaintiffs by Shri Ramesh Sonvane - Advocate.
                                Respondent No.1 by Shri Manoj Kumar Sahani - Advocate.

Respondent No.3 - State of Madhya Pradesh by Shri Bhuwan Gautam

- Government Advocate appearing on behalf of the Advocate General.

Learned counsel for the appellants submits that due to typographical

error in proposed substantial questions of law (Question No.1), it has been mentioned, that the first appellate Court has reversed the finding of the trial Court, but the fact is that the judgment passed by the trial Court has been affirmed by the first appellate Court. Therefore, he wants to file an appropriate application for deleting substantial Question No.1.

Prayer is allowed.

Let an appropriate application be filed within a period of two weeks.

(BINOD KUMAR DWIVEDI) JUDGE

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