REGENT COMPUTRONICS PVT. LTD.

Mohni Devi And Anr. Appellant

V/S

Sarabjit Singh And Ors. Respondents

Referred Judgements :-

PREM BAKSHI & OTHERS V. DHARAM DEV & OTHERS [REFERRED TO]
DARBARI LAL AND ORS. V. MADAN LAL AND ORS [REFERRED TO]
KAMALNATH VS. SUDESH VERMA [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
YESHWANT SAKHALKAR VS. HIRABAT KAMAT MHAMAI [REFERRED TO]
GAYATARI DEVI VS. SHASHI PAL SINGH [REFERRED TO]
DARBARI LAL VS. MADAN LAL [REFERRED TO]
OM PARKASH VS. MOHAN LAL SHARMA [REFERRED TO]

JUDGEMENT

(1.) Whether the Civil Revision in hand is maintainable in wake of amendment to Section 115 Civil Procedure Code Svt. 1977 incorporated by Amendment Act of 2009 is the question that calls for an answer.

(2.) The background facts are as under:-

(3.) The merits of the Civil Revision apart, preliminary objections is raised by counsel for the respondents as regards maintainability of the Civil Revision. It is contended that inconsequence of amendment to Section 115 Civil Procedure Code, restricting ambit and scope of the revisional powers of the High Court, Civil Revision is not maintainable and is liable to be dismissed as such.

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MOHNI DEVI Vs. SARABJIT SINGH

Referred Judgements :-

JUDGEMENT

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