- (1.) Challenge in this appeal is to the order passed by a learned Single Judge of the Madhya Pradesh High Court dismissing the civil appeal filed by the appellant under Section 100 of the Code of Civil Procedure, 1908 (in short the 'CPC' ). The appeal was dismissed summarily at the admission stage holding that no substantial question of law is involved.
(2.) Learned counsel for the appellant submitted that several questions of law are involved.
(3.) Learned counsel for the respondent on the other hand submitted that there is no substantial question of law involved.;