REGENT COMPUTRONICS PVT. LTD.

LOKANATH Appellant

V/S

M.Muniyappa Respondents

Referred Judgements :-

BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]
TRILOKI NATH SINGH VS. ANIRUDH SINGH(D) THR. LRS [REFERRED TO]
R.JANAKIAMMAL VS. S.K.KUMARASAMY (DECEASED) THROUGH LEGAL REPRESENTATIVES [REFERRED TO]
M/S. SREE SURYA DEVELOPERS AND PROMOTERS / M/S. RAJA PUSHPA PROPERTIES PVT. LTD. VS. N. SAILESH PRASAD [REFERRED TO]

JUDGEMENT

(1.) Case is called. There is no representation on behalf of the petitioners. Neither the petitioner nor the counsel are present.

(2.) Having perused the petition and in view of the settled position in law, we deem it appropriate to take up the matter for consideration for disposal.

(3.) The narration in the review petition and elicited in paragraphs 5, 8 and 9 which reads as below:

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LOKANATH Vs. M.MUNIYAPPA

Referred Judgements :-

JUDGEMENT

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