SHIVOM MINERALS LTD Vs. BAJRANG METALICSLTD

JUDGEMENT

(1.) The Appellant, by filing this Appeal, under Sec. 100 of Code of Civil Procedure, 1908 (for short, 'the Code'); has challenged the judgment and decree passed by the learned 1st Additional District Judge, Rourkela in R.F.A. No.30 of 2016.

(2.) The Appellant (Plaintiff) after the judgment and decree dtd. 31/8/2017 and 14/9/2017 respectively passed in the First Appeal filed the Review Application under order 47 Rule 1 of the Code for review of the said Judgment and decree before that First Appellate Court which was numbered as CMA No.03 of 2018. The Review Application stood dismissed on 18/7/2022.

(3.) Mr. P. K. Rath, learned Senior Counsel for the Appellant and Mr. P.K. Nayak, learned counsel for the Respondent. The two legal points for determination had been formulated and those are:-