REGENT COMPUTRONICS PVT. LTD.

B.R. Mallikarjuna Appellant

V/S

D. Geetha Respondents

Referred Judgements :-

URBAN IMPROVEMENT TRUST,VS. POONAM CHAND [REFERRED TO]
UNION OF INDIA VS. RAM CHARAN [REFERRED TO]
NAUBAT RAM SHARMA VS. ADDITIONAL DISTRICT JUDGE II MORADABAD [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
MAHESH YADAV VS. RAJESHWAR SINGH [REFERRED TO]
BAL GOPAL MAHESHWARI VS. SANJEEV KUMAR GUPTA [REFERRED TO]
B. MADHURI GOUD VS. B. DAMODAR REDDY [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel appearing for the parties.

(2.) The present petitions filed under Article 227 of the Constitution of India are directed against the orders passed by the Additional District Judge, Chitradurga, in miscellaneous appeal, MA No. 17 of 2013 filed under Order 43, Rule 1 (d) of Civil Procedure Code, 1908. The petitioner herein was the appellant in the said miscellaneous appeal. The respondent herein was the respondent in the said case.

(3.) The facts lading to the filing of this petitions under Article 227 of the Constitution of India are as follows:

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B.R. MALLIKARJUNA Vs. D. GEETHA

Referred Judgements :-

JUDGEMENT

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