REGENT COMPUTRONICS PVT. LTD.

Sugra Beguam Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

LAZARUS ESTATES LTD. V. BEASLEY [REFERRED TO]
VAISH AGGARWAL PANCHAYAT V. INDER KUMAR AND OTHERS [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
SULOCHANAAMMA VS. NARAYANAN NAIR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED TO]
DADAN BAI WD O BHAGCHAND SINDHI VS. ARJUNDAS [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
B P SADASHIVAIAH VS. PARVATHAMMA [REFERRED TO]
SUBRATA ROY SAHARA VS. UNION OF INDIA [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]

JUDGEMENT

(1.) Pleadings are complete. With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This civil revision is filed under Sec. 115 r/w Sec. 151 of the Code of Civil Procedure challenging the order dtd. 15/7/2024 (Annexure-P/11) passed in a pending civil suit i.e. RCSA No.147/2023 (State of Madhya Pradesh v. Sugra Begum and others) whereby an application filed by the applicants under Sec. 11 of CPC has been rejected by the trial Court.

(3.) By the impugned order, the trial Court has rejected the application filed under Sec. 11 of CPC raising a ground that suit is barred by res judicata because issue raised in civil suit has already been settled up to the Supreme Court, therefore, for the same issue and even for the same relief, second suit is barred and, therefore, it is not maintainable. However, the trial Court has rejected the application by the impugned order holding therein that it is not possible to ascertain that the suit is barred by res judicata and observed that it can be decided only after framing the issue and recording the evidence of the parties.

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SUGRA BEGUAM Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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