REGENT COMPUTRONICS PVT. LTD.

A.MUNISWAMY Appellant

V/S

SELVI Respondents

Referred Judgements :-

TIKO AND ORS. V. LACHMAN [REFERRED TO]
SUNDER DASS VS. RAM PRAKASH [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RADHEY SHYAM [REFERRED TO]
ADDISON PAINTS AND CHEMICALS LIMITED VS. SATNRAM PARMANAND [REFERRED TO]
S G THIMMAPPA VS. T ANANTHA [REFERRED TO]
TARA BAI VS. V S KRISHNASWAMY RAO [REFERRED TO]
TARA BAI VS. V S KRISHNASWAMY RAO [REFERRED TO]
SRI ISWAR GOPAL JEW VS. BHAGWANDAS SHAW [REFERRED TO]
GOSTO BEHARI PRAMANIK VS. MALATI SEN [REFERRED TO]
BAHUBALI RAMAPPA PADNAD VS. BABU alias BABU RAO S PADNAD [REFERRED TO]
ANANT MAHADEO GODBOLE VS. ACHUT GANESH GODBOLE [REFERRED TO]
BINDESHWARI PD CHAUDHARY VS. DEBENDRA PD SINGH [REFERRED TO]
MANGAL MAHTON VS. BEHARI MAHTON [REFERRED TO]

JUDGEMENT

(1.) THIS revision petition is filed by the revision petitioners/judgment debtors 1 and 2 against the decree holder challenging the orders dated 30. 11. 2001 on a memo filed by the judgment debtor dated 19. 10. 2001 in Ex. Case No. 247/99.

(2.) THE facts that led to the filing of this revision petition in brief are as under :

(3.) IT is also gathered from the arguments of the learned Counsels and also the records that several applications came to be filed by the decree holder and also the judgment debtor in the execution petition. Challenging the said orders revisions were also filed before this Court.

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A MUNISWAMY Vs. SELVI

Referred Judgements :-

JUDGEMENT

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