Sandeep S/O Vijayrao Ingle vs Aniruddha Chaitram Ramteke And ...
2022 Latest Caselaw 7487 Bom

mca 435.22.                                                                                  1/1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR

     Misc. Civil Application No.435/2022 in Writ Petition No.1239/2020(D)
                     Sandeep Ingle V Aniruddha Ramteke and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.
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               Mr. A.K. Waghmare, Advocate for petitioner.



                                CORAM : AVINASH G. GHAROTE, J.

DATE : 01-08-2022

Heard Mr. A.K. Waghmare, learned counsel for the petitioner.

2. The contention of the learned Counsel for the petitioner is that in view of Rule 1(a) r/w Section 114 of the Civil Procedure Code on account of a discovery of new important evidence, a judgment is permissible to be reviewed. It is contended that after the judgment dated 13-04-2022, the applicant has been able to lay his hands on a document dated 27- 02-1965 between Church of Scotland Trust and the United Church of Northern India Trust Association (pg 22), which has a material bearing.

3. Considering which, issue notice for final disposal to the respondents, returnable on 17-08-2022.

(Avinash G. Gharote, J.)

Deshmukh