REGENT COMPUTRONICS PVT. LTD.

Savitramma K N Appellant

V/S

Armugam Respondents

Referred Judgements :-

A VS. B [REFERRED TO]
A VS. B [REFERRED TO]
A VS. B [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
ISHAR ALLOY STEELS LIMITED VS. JAYASWALS NECO LIMITED [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
H MAREGOWDA VS. THIPPAMMA [REFERRED TO]
MAHESHWARI CONSTRUCTIONS PVT LTD VS. LOARD PALACE AND RESORTS LTD [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for appellant and respondent are absent. No representation. Appeals are listed under Final Hearing (as oldest matters). The hearing date was notified well in advance. Thus, in the light of non prosecution of appeal and non representation by the respondent, I proceed to peruse the records and dispose of the appeals in accordance with law.

(2.) This Court on 06.03.2018 ordered in the proceedings of Crl.A.No.212/2010 to list the Crl.A.No.213/2010 together. Accordingly both the appeals are before this court for disposal.

(3.) In order to avoid confusion and overlappings, the parties hereinafter are referred to in accordance with their rankings as stood before the Trial Court.

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SAVITRAMMA K N Vs. ARMUGAM

Referred Judgements :-

JUDGEMENT

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