(1.) The Original Side Appeal, in O.S.A.No.408 of 2012, had been filed against the order of the learned single Judge of this Court, dated 21.9.2012, made in Review Application No.3978 of 2012, in C.S.No.754 of 2010.
(2.) The Original Side Appeal, in O.S.A.No.126 of 2013, has been filed against the order passed by the learned single Judge of this Court, dated 27.7.2012, made in Application No.98 of 2012, in A.No.4545 of 2011, in O.A.No.931 of 2010, in C.S.No.754 of 2010.
(3.) The Original Side Appeal, in O.S.A.No.127 of 2013, has been filed against the order of the learned single Judge of this Court, dated 21.9.2012, made in Review Application No.3978 of 2012, in C.S.No.754 of 2010.