EVA SETH Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for review of a judgment and order dated December 10, 2019, passed by a Coordinate Bench, of which one of us (Koushik Chanda J.) was a member, whereby an appeal being APD 1 of 2017 arising out of CS No. 27 of 2009 was dismissed.

(2.) The review applicant filed a suit being CS No. 270 of 2009 against the respondent herein claiming the following reliefs:-

(3.) In the suit, the applicant herein made an application for final judgment and decree under Chapter XIIIA of the Original Side Rules of this Court. By a judgment and order dated August 10, 2010, a learned Judge of this Court held that there appears to be a bona fide dispute both on the factual and the legal scores which cannot be conveniently addressed on an application under Chapter XIIIA of the Original Side Rules of this court which is on affidavits and by way of summary procedure. The learned Judge expedited hearing of the suit and passed consequential directions.