REGENT COMPUTRONICS PVT. LTD.

G.RAGHAVENDRA Appellant

V/S

C.HARISH Respondents

Referred Judgements :-

H.P BASAVARAJAPPA V. K. VIJAYALAKSHMI AND OTHERS [REFERRED TO]
ABDUL RAZACK SAB V. H.K. GOPAL SHETTY [REFERRED TO]
PADMA VITHOBA CHAKKAYYA VS. MOLID MULTANI [REFERRED TO]
K AMARNATH VS. PUTTAMMA [REFERRED TO]
MAHADEVA VS. COMMISSIONER MYSORE CITY CORPORATION MYSORE [REFERRED TO]
MAHADEVA VS. COMMISSIONER MYSORE CITY CORPORATION MYSORE [REFERRED TO]
J PRAKASH VS. M T KAMALAMMA [REFERRED TO]
KARAR AHMED VS. RAJANNA [REFERRED TO]
N VARADA PILLAI VS. JEEVARATHNAMMAL [REFERRED TO]
RAM RATTAN VS. PARMA NAND [REFERRED TO]

JUDGEMENT

(1.) ORDER dated 5-10-2009 passed by the XLIII Additional City Civil Judge, Bangalore in O.S. No. 7545/2006 holding that agreement to sell produced by the defendant as admissible in evidence and the power of attorney dated 25-5-1995 ordered for being impounded are impugned in these writ petitions.

(2.) THE facts in nutshell are as follows:

(3.) HEARD Sri. B.V. Shankaranarayana Rao,learned counsel appearing for the petitioner in W.P. No. 31201 and 33130-31/2009 and first respondent in W.P. 32113/2009 and Sri. N.R. Naik,learned counsel appearing for the petitioner in W.P. 32113/2009 and first respondent in W.P. No. 31201 and 33130-31/2009.

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G RAGHAVENDRA Vs. HARISH

Referred Judgements :-

JUDGEMENT

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