Tanwani Hotels Pvt. Ltd., Through ... vs Shri Datta Nagari Sahakari ...
2021 Latest Caselaw 15131 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                REVIEW PETITION (ST.) NO.97813 OF 2020
                                IN
                   WRIT PETITION NO.435 OF 2013

Tanwani Hotels Pvt. Ltd. through
Director, Amar Ramesh Tanwani & Ors.                   .. Petitioners
      Versus
Shri Datta Nagari Sahakari Patsanstha
Maryadeet (Chinchwad)                                  .. Respondent

            ---
Mr.S.S. Koregave for the petitioners.
Mr.Aloukik R. Pai a/w Mr.Akshay R.Pai i/by Ms.Apurva M. Bhat for
the respondents.
Mr.R.P. Kadam, AGP for State.
            ---

                                 CORAM : R.D. DHANUKA, J.

DATE : 20th October 2021

P.C.:-

. By this review petition, the review petitioners seek recall of the order and judgment dated 2 nd July 2019 on the ground that the Chartered Accountant appointed by this Court to compute the amount due and payable by the Lender to the Borrower has misinterpreted the said order.

2. In my view, the review petition is thoroughly misconceived. There is no error apparent in the order passed by this Court. Even if the Chartered Accountant has not understood the order that cannot be a ground for recall of the order passed by this Court. No case is made out

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for recall of the order and judgment dated 2 nd July 2019 under Order 47 Rule 1 of the Code of Civil Procedure, 1908. The review petition is accordingly dismissed with cost quantified at Rs.50,000/- which shall be paid by the review petitioners to the bank within one week from today. Learned counsel for the respondents is directed to file vakalatnama within one week from today.

R.D. DHANUKA, J.