- (1.) Leave granted.
(2.) A short but important question of law involving effect of amendment to S. 115 of the Code of Civil Procedure, 1908 (in short 'the Code') is involved in these appeals. Since the answer to the question does not involve any factual adjudication, a brief reference thereto would suffice.
(3.) By S. 12(i) of the Code of Civil Procedure (Amendment) Act, 1999 (in short 'the Amendment Act') operative from 1-7-2002, amendments were made to S. 115 of the Code. In all these appeals, the concerned High Courts held that because of amended S. 115, the revision filed before them was not maintainable, as had an order been passed in favour of the party applying for revision, same would not have finally disposed of the suit or other proceeding.;