Legitquest :: Judgement Details

Shanker Motiram Nale v. Shiolalsing Gannusing Rajput

(Supreme Court Of India)

Civil Appeal No. 1836 Of 1986 | 30-03-1993

1. This appeal is obviously incompetent. It is against an order of a Division Bench of the High Court rejecting the application for review of a judgment and decree passed by a learned Single Judge, who seems to have retired in the meantime. It is not against the basis judgment. Order 47 Rule 7 of CPC bars an appeal against the order of the court rejecting the review. On this basis, we reject the appeal. No costs

I.A. No. 1/93 (Application for substitution)

2. No orders are necessary in view of the rejection of the appeal.