MANJEET BHALLA Vs. STATE OF M.P.

JUDGEMENT

(1.) This review application has been filed under Order 47 Rule 1 of C.P.C. against the judgment dtd. 24/10/2024 passed by Co-ordinate Bench of this Court in F.A.No.64/2020 by which the order dtd. 12/10/2019 passed by Sixteenth Additional District Judge, Gwalior in Civil Suit No.75-A/2015 was set aside.

(2.) Since, the Hon'ble Judge who has passed the order under review has demitted his office, therefore, this review petition has been placed before this Court.

(3.) A civil suit was filed by State of M.P. and by order dtd. 12/10/2019 passed by Sixteenth ADJ, Gwalior in Civil Suit No.75-A/2015 the application filed under Order 7 Rule 11 of C.P.C. was allowed and the plaint was rejected. Challenging the said order, first appeal was filed by the State, which was registered as F.A.No.64/2020 and by the judgment under review, the Co-ordinate Bench of this Court set aside the order dtd. 12/10/2019 and remanded the matter back for trial.