REGENT COMPUTRONICS PVT. LTD.

Thirunagalingam Appellant

V/S

Lingeswaran Respondents

Referred Judgements :-

N. MOHAN V. R. MADHU [REFERRED TO]
RANI CHOUDHURY VS. LT COL SURAJ JIT CHOUDHURY [REFERRED TO]
P KIRAN KUMAR VS. A S KHADAR [REFERRED TO]
SHYAM SUNDER SHARMA VS. PANNALAL JAISWAL [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is arising out of order dtd. 25/4/2023 passed by the Madurai Bench of Madras High Court in C.R.P.(MD) No. 1113 of 2023 and CMP (MD) No. 5363 of 2023 (hereinafter "Impugned Order").

(3.) The aforesaid order was arising out of order dtd. 8/2/2023 passed by the Principal District and Sessions Judge, Ramanathapuram (hereinafter "Trial Judge"), by which the Trial Judge has dismissed I.A. No. 1 of 2022 in unnumbered A.S. No. _______ of 2022 on the file of the Court.

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THIRUNAGALINGAM Vs. LINGESWARAN

Referred Judgements :-

JUDGEMENT

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