REGENT COMPUTRONICS PVT. LTD.

K.P. John Appellant

V/S

President, Solavanthan Nainar Tholugai Respondents

Referred Judgements :-

STATE OF GUJARAT V. KOTHARI AND ASSOCIATES [REFERRED TO]
T. KANCHANADEVI V. DR. P. BALACHANDER [REFERRED TO]
A. VALLIAMMAI V. KARUPPAYA [REFERRED TO]
A. SOUNDARARSAN V. CHENNAI METRO RAIL LTD. [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
SYED MOHAMMAD SALIE LABBAI OEAD VS. MOHAMMAD HANIFAVICE VERSA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
V RAJESHWARI VS. T C SARAVANABAVA [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
NESAMMAL VS. EDWARD [REFERRED TO]
SEENI ALIAS SUNDARAMMAL VS. RAMASAMY POOSARI [REFERRED TO]
M V JAYAVELU VS. E UMAPATHY [REFERRED TO]
SMT P LEELARATHINAM VS. P E SRINIVASAN [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed against the Order passed in I.A. No.289 of 2015, in W.O.P. No.2 of 2012, dtd. 16/8/2018, on the file of the Principal Sub-Court, Madurai.

(2.) The Revision Petitioner is the First Defendant and the Respondents are the Plaintiffs before the Trial Court. The Revision Petitioner filed an Application under Order 7, Rule 11, C.P.C., for rejection of the W.O.P. No.2 of 2012.

(3.) For the sake of convenience, the parties are referred according to their litigative status before the Trial Court.

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K.P. JOHN Vs. PRESIDENT, SOLAVANTHAN NAINAR THOLUGAI

Referred Judgements :-

JUDGEMENT

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