REGENT COMPUTRONICS PVT. LTD.

MALLIKA DHARMARAJ Appellant

V/S

Executive Officer Of Arulmigu Visweswara And Arulmigu Veeraraghava Perumal Temple Of Tirupur Respondents

Referred Judgements :-

VANKAMAMIDI VENKATA SUBBA RAO VS. CHATLAPALLI SEETHARAMARATNA RANGANAYAKAMMA [REFERRED TO]
R.SUBRAMANIAN VS. ARULMIGHU DHANDAYUTHAPANI SWAMY THIRUKKOIL [REFERRED TO]
VANKAMAMIDI VENKATA SUBBA RAO VS. CHATLAPALLI SEETHARAMARATNA RANGANAYAKAMMA [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH and NEURO SCIENCES VS. C PARAMESHWARA [REFERRED TO]
DEVANAYAGI AMMAL VS. MANICKA KONAR [REFERRED TO]
JANAGARAJAN VS. THIRUVADUTHURAI AATHINAM [REFERRED TO]
ASPI JAL VS. KHUSHROO RUSTOM DADYBURJOR [REFERRED TO]

JUDGEMENT

(1.) C.R.P.(PD).No.2225 of 2011 is filed challenging the order dated 28.4.2011 passed in I.A.No.251 of 2011 in O.S.No.548 of 2004 on the file of the District Munsif Court, Tirupur.

(2.) C.R.P.(PD).No.2226 of 2011 is filed challenging the order dated 28.4.2011 passed in I.A.No.252 of 2011 in O.S.No.1135 of 2004 on the file of the District Munsif Court, Tirupur.

(3.) C.R.P.(PD).No.2227 of 2011 is filed challenging the order dated 28.4.2011 passed in I.A.No.253 of 2011 in O.S.No.1136 of 2004 on the file of the District Munsif Court, Tirupur.

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MALLIKA DHARMARAJ Vs. EXECUTIVE OFFICER OF ARULMIGU VISWESWARA AND ARULMIGU VEERARAGHAVA PERUMAL TEMPLE OF TIRUPUR

Referred Judgements :-

JUDGEMENT

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