REGENT COMPUTRONICS PVT. LTD.

H.P.JAIN Appellant

V/S

L.N.MUNIRATHNA SHETTY Respondents

Referred Judgements :-

REFUSSEL EX PARTE ALIEN [REFERRED TO]
MANWARALI V STATE OF WEST BENGAL AND OTHERS [REFERRED TO]
K SRINIVASA RAO V K.M. NARASIMHAIAH [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
KAMLESH KOHLI VS. ESCOTRAC FINANCE AND INVESTMENT LIMITED [REFERRED TO]
LAWRENCE MASCERNHAS VS. IGNATIUS PEREIRA [REFERRED TO]
A PREMCHAND VS. INSPECTING ASSISTANT COMMISSIONER [REFERRED TO]
TARA BAI VS. V S KRISHNASWAMY RAO [REFERRED TO]
HANMANT SUBBUJI JOSHI VS. GANESH RAMACHANDRA MUJUMDAR [REFERRED TO]
S RAMANATHA GUPTHA VS. S VENKATACHALAPATHY [REFERRED TO]
BABURAO GANPATRAO TIRMALLE VS. BHIMAPPA VENKAPPA KANDAKUR [REFERRED TO]

JUDGEMENT

(1.) SINCE the same question of law and facts are involved in both the revision petitions, both of them are disposed of by this common order.

(2.) H. R. R. P. No. 742 of 1993 is filed against the order in Ex. No. 2534 of 1989 while H. R. R. P. No. 777 of 1993 is filed against the orders in h. R. C. No. 738 of 1987.

(3.) BRIEFLY stated the facts which gives rise to the filing of these revision petitions are:

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H P JAIN Vs. L N MUNIRATHNA SHETTY

Referred Judgements :-

JUDGEMENT

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