KARUNA KANSAL Vs. HEMANT KANSAL
LAWS(SC)-2019-5-41
SUPREME COURT OF INDIA
Decided on May 09,2019

Karuna Kansal Appellant
VERSUS
Hemant Kansal Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 17.10.2014 passed by the Division Bench of the High Court of Madhya Pradesh at Indore in Review Petition No. 48 of 2014 whereby the Division Bench of the High Court dismissed the said Review Petition filed by the appellant herein and upheld the order dated 09.08.2011 passed by the Single Judge of the High Court in Miscellaneous Appeal No. 709 of 2005.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.