REGENT COMPUTRONICS PVT. LTD.

N MURUGESWARI Appellant

V/S

P.LAKSHMI Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) INVEIGHING the order dated 23.12.2010 passed by the Principal District Court, Coimbatore, in I.A.No.1800 of 2009 in P.O.P.No.130 of 2007, this civil revision petition is filed.

(2.) A thumb nail sketch of the germane facts in a few broad strokes can be encapsulated thus:

(3.) DESPITE printing the name of the learned counsel for the respondents, there is no appearance.

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N MURUGESWARI Vs. T SIVASANKARI

Referred Judgements :-

JUDGEMENT

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