REGENT COMPUTRONICS PVT. LTD.

T. RAMAIAH Appellant

V/S

Sajjan Bai Respondents

Referred Judgements :-

VIJAY BANK EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD. V. MUNEERAPPA [REFERRED TO]
GANPAT SINGH V. KAILASH SHANKAR [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. V. RAJENDRA SINGH [REFERRED TO]
BINAYAK SWAIN VS. RAMESH CHANDRA PANIGRAHI ANOTHER [REFERRED TO]
ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. PRAMOD KUMAR GUPTA [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
STATE OF MAHARASHTRA VS. BUDHIKOTA SUBBARAO [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
PATTAM KHADER KHAN VS. PATTAM SARDAR KHAN [REFERRED TO]
INDIAN BANK VS. SATYAM FIBRES INDIA PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) The revisionist in both these revisions is the judgment debtor in Ex. No. 723/1987 pending on the file of the Court below. Respondents are the decree-holders therein.

(2.) In C.R.P. No. 715/1999, judgment debtor has challenged the executing Court's order dated 10.2.1999 passed rejecting his application under Sec. 151 Civil Procedure Code which was filed praying to recall its order dated 19.4.1997 dismissing his earlier I.A. No. 2 made under Order 21 Rule 90 Civil Procedure Code, and to adjudicate it afresh.

(3.) In C.R.P. No. 716/1999, judgment debtor has questioned the executing Court's order dated 10.2.1999 which has been passed allowing decree-holders application under Order 21 Rule 95 Civil Procedure Code directing him to deliver possession of the property in question to the decree-holders.

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T. RAMAIAH Vs. SAJJAN BAI

Referred Judgements :-

JUDGEMENT

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