REGENT COMPUTRONICS PVT. LTD.

ANZAR Appellant

V/S

Sreedeviyamma Respondents

Referred Judgements :-

RUHAILA BEEVI AND ORS. V. SUVARNA SATYAN [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
HIMMAT SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF A P VS. PIONEER BUILDERS A P [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. UNION OF INDIA [REFERRED TO]
BOLLEPANDA P POONACHA VS. K M MADAPA [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
P A JAYALAKSHMI VS. H SARADHA [REFERRED TO]
ASHOK KUMAR KALRA VS. WING CDR SURENDRA AGNIHOTRI [REFERRED TO]
P.M. SALIM VS. VASUDEVAN NAMBOOTHIRI [REFERRED TO]

JUDGEMENT

(1.) This Original Petition has been filed challenging the order dtd. 8/10/2021 in I.A.No.4/2021 in O.S. No.183/2017 pending before the Munsiff Court, Karunagappally, under Article 227 of the Constitution of India.

(2.) The petitioner is the 1st defendant in the above case. Original plaintiff and the 2nd defendant are the respondents.

(3.) Heard, Adv.B.Krishnamani appearing for the petitioner as well as Adv.Eldho Paul, appearing for the 1st respondent. Though notice served upon the 2nd respondent, nobody appeared or represented the 2nd respondent.

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ANZAR Vs. SREEDEVIYAMMA

Referred Judgements :-

JUDGEMENT

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