License & Printed By : | https://www.aironline.in |
2016 AIR CC 2721 (CHH) ::(2016) 4 CgLJ 161
Chhattisgarh High Court
Hon'ble Judge(s): Sanjay K. Agrawal , J

(A) Civil Procedure Code (5 of 1908) O. 7, R. 11(a), Ss. 96, 2(2), 115 — Order of rejection of plaint — Has force of decree — Only remedy is to file appeal under S 96 read with O 41 of Code — Revision under S 115 of Code, not maintainable AIR 1973 SC 2384, AIR 2016 SC 2143, Relied on (Paras 9, 10)

Buy and Download By Entering Following Details (Worth /-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
SUBMIT
Step 2
Enter your payment details

 J