Bhujang Laxmanrao Gaikwad vs 1 Shri Shirish Bhagwan Yadav And ...
2022 Latest Caselaw 10148 Bom

Citation : 2022 Latest Caselaw 10148 Bom
Judgement Date : 3 October, 2022

Bombay High Court

Bhujang Laxmanrao Gaikwad vs 1 Shri Shirish Bhagwan Yadav And ... on 3 October, 2022

Bench: Nitin W. Sambre

                                                                             18 IA-18717-22.doc

BDP-SPS-TAC




  BHARAT
  DASHARATH
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
  PANDIT

  Digitally signed by
  BHARAT
                                            CIVIL APPELLATE JURISDICTION
  DASHARATH PANDIT
  Date: 2022.10.04
  19:14:22 +0530                      REVIEW PETITION (STAMP) NO.24600 OF 2021
                                                         IN
                                            SECOND APPEAL NO.486 OF 2011
                                                     ALONGWITH
                                        INTERIM APPLICATION NO.18717 OF 2022
                                                         IN
                                      REVIEW PETITION (STAMP) NO.24600 OF 2021

                        Shri Bhujang Laxmanrao Gaikwad               ....Applicant.
                                    V/s
                        Shri Shirish Bhagwan Yadav and Anr.          .....Respondents.

                        Mr. Nitesh S. Nevhse for the Applicant.

                                            CORAM: NITIN W. SAMBRE, J.

                                            DATE:    OCTOBER 03, 2022

                        P.C.:-

                        1]       Heard.


                        2]       Apart from unexplained delay of   8 years, Counsel for the

Review Applicant would urge that this Court has committed an error in the matter of appreciation of evidence. So as to substantiate aforesaid contentions, he invited my attention to the observations made in para 3 of the judgment dated 11/2/2013 of which review is sought.

3] After having considered the submissions, in the backdrop of

18 IA-18717-22.doc

observations by this Court, what can be noticed is, Applicant's plea is for re-appreciation of evidence. Such a plea, in my opinion, cannot be gone into in review jurisdiction. No error could be noticed in the order of which review is sought on the face of record. Apart from above, there is unexplained delay. That being so, Review Petition stands rejected. As a consequence, pending Interim Application also stands disposed of.

( NITIN W. SAMBRE, J. )