Citation : 2023 Latest Caselaw 7894 Bom
Judgement Date : 4 August, 2023
(1) 918mca627.23
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
MISC. CIVIL APPLICATION NO. 627 OF 2023
IN
CIVIL REVISION APPLICATION NO. 71 OF 2016
Ramchandra Madari Katkamwar__ Vs. ___Ajaykumar Kamalakant Pathak
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. V.D.Muley, Advocate for applicant
CORAM : AVINASH G. GHAROTE, J.
DATE : 04/08/2023
1] It is contended that the judgment dated
29.6.2017 (pg.134) needs to be reviewed, as it allows the application under Order 7 Rule 11 of CPC, based upon a plea of res judicata under Section 11 of the CPC. It is contended that a plea of Section 11 of CPC is not available under Order 7 Rule 11 of CPC. Reliance is placed upon Shrihari Hanumandas Totala vrs Hemant Vitthal Kamat, (2021) 9 SCC 99.
2] Issue notice for final disposal returnable in four weeks.
JUDGE Rvjalit
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