REGENT COMPUTRONICS PVT. LTD.

MOHD KAMIL Appellant

V/S

RUKSHANA PRAVEENAND Respondents

Referred Judgements :-

ZEENUT ALI AND ORS. VS. RAM DOYAL PODDAR [REFERRED TO]
JAGDISH DUTT AND ANR. VS. DHARAM PAL AND ORS. [REFERRED TO]
RAVINDER KAUR VS. ASHOK KUMAR [REFERRED TO]
KRISHAN LAL DUTTA VS. BEHARI LAL CHHABRA [REFERRED TO]
CHITTURI PERRAJU VS. YEDNAPUDI VENKAMMA [REFERRED TO]
ROY AND CO VS. NANI BALA DEY [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned counsel for the parties, the petitions are taken up for final disposal.

(3.) The two petitions arise from the grievance of the petitioner in respect of the common order passed in two execution proceedings by the learned Civil Judge on 20.7.2004.

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MOHD KAMIL Vs. CHOOTEY LAL

Referred Judgements :-

JUDGEMENT

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