REGENT COMPUTRONICS PVT. LTD.

M PREMA; SAYED BUKASH; VEERAM RAM; AMARATHI DEVI; MYINA DEVI; SUSEELAMMA; SALEEM Appellant

V/S

HASEENA TAJ; THABREZ MOHMMED; AFROZ MOHMMED; MOHMMED SHABHAZ; PILLAPPA; LAKSHMIDEVAMMA; SANTHOSH KUMAR; MANJULAMMA; GOWRAMMA; PILLAMMA; SHAILAJA D; PUSHPA Respondents

Referred Judgements :-

DHANALAKSHMI VS. P MOHAN [REFERRED]
SUMTIBAI VS. PARAS FINANCE CO [REFERRED]

JUDGEMENT

(1.) Though these petitions are listed for Preliminary Hearing, with consent of learned Counsel for the parties, they are taken up for final disposal.

(2.) Rule.

(3.) These petitions are directed against order dated 18.3.2016, rejecting I.A.6 filed under Section 114 of CPC before the Court below.

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M PREMA Vs. HASEENA TAJ

Referred Judgements :-

JUDGEMENT

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