SUNIL KUMAR KHANDELWAL Vs. MANOJ SHIVHARE

JUDGEMENT

(1.) WITH the consent finally heard.

(2.) BY way of filing this review petition, the order dated 1.7.2015, passed in Writ Petition No.8429/2012, is sought to be reviewed.

(3.) LEARNED counsel for the petitioners submits that the words ''for any purpose '' mentioned in section 35 of Stamps Act appears to have escaped notice of this Court. Thus, matter needs review. He placed reliance on the judgment, reported in AIR 2003 Kar.241 (K. B. Jayaram and another v. Navineethamma and others) and SCC Online Kar. 395 (Tukaram Ganu Pawar v. Chandra Atma Pawar). It is contended that in absence of payment of stamp duty, the documents cannot be considered for any purpose whatsoever. This includes and is applicable at the stage of injunction.