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State of Madhya Pradesh - Act

The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1994

MADHYA PRADESH
India

The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1994

Act 4 of 1994

  • Published on 1 January 1994
  • Commenced on 1 January 1994
  • [This is the version of this document from 1 January 1994.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1994Act No. 4 of 1994

1.

Code of Civil Procedure further amended in its application to the State of Madhya Pradesh vide M.P. Act 4 of 1994, w.e.f. 16-3-1994 as under Section 115 substituted as under :-"115. Revision. - (1) The High Court may call for the record of any case which has been decided by any Court subordinate to such High Court and in which no appeal lies thereto, and if such subordinate Court appears-(a)to have exercised a jurisdiction not vested in it by law; or(b)to have failed to exercise a jurisdiction so vested; or(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity.the High Court may make such order in the case as it thinks fit:Provided that the High Court shall not, under this section, vary or reverse any order made or any order deciding an issue, in the course of a suit or other proceeding, except where-(a)the order, if it has been made in favour of the party applying for the revision, would have finally disposed of the suit or proceeding; or(b)the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to party against whom it was made.
(2)The High Court shall not, under this section, vary or reverse any decree or order against which an appeal lies either to the High Court or to any Court subordinate thereto.Explanation. - In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding."