CENTRAL BANK OF INDIA Vs. SAGDEO TOWERS

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of parties.

(2.) By the present petition, the petitioner has challenged the judgment and decree dated 26-2-2004, passed by the Additional Judge, Small Causes Court, nagpur in Regular Civil Suit No. 254/2000, confirmed in Regular Civil Appeal no. 187/2004 on 20-7-2005 by the 11th Ad hoc Additional District Judge, nagpur.

(3.) Looking to the nature of the judgment and decree, the present petition is treated as one under Article 227 of the Constitution of India.