REGENT COMPUTRONICS PVT. LTD.

G.V. Films Ltd. Appellant

V/S

S. PRIYADARSHAN Respondents

Referred Judgements :-

LAL BHAGWANT SINGH VS. KISHEN DAS [REFERRED TO]
BINAYAK SWAIN VS. RAMESH CHANDRA PANIGRAHI ANOTHER [REFERRED TO]
HITKARINI SABHA JABALPUR VS. CORPORATION OF CITY OF JABALPUR [REFERRED TO]
BISWABANI PRIVATE LIMITED VS. SANTOSH KUMAR DUTTA [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
SAMIR SOBHAN SANYAL VS. TRACKS TRADE PRIVATE LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX BHUBANESWAR VS. PARMESHWARI DEVI SULTANIA [REFERRED TO]
KARNATAKA RARE EARTH VS. SENIOR GEOLOGIST DEPARTMENT OF MINES AND GEOLOGY [REFERRED TO]
CHENI CHENCHAIAH VS. SHAIK ALI SAHEB [REFERRED TO]
INDIAN CABLE CO LTD VS. SUMITRA CHAKRABORTY [REFERRED TO]
GOUDAPPA APPAYA PATIL VS. SHIVARI BHIMAPPA PATTAR [REFERRED TO]
P KUPPAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
N JANAKIRAMAN VS. C B RADHAKRISHNAN [REFERRED TO]
A STEPHEN SAMUEL VS. UNION OF INDIA [REFERRED TO]
N Vasudevan VS. Recovery Officer DRT II [REFERRED TO]

JUDGEMENT

(1.) THE plaintiff in CS No. 454 of 2005 and the petitioner in WP No. 17576 of 2005 is the applicant in all the above referred to applications.

(2.) 2005, passed in OA No. 543 of 2005 and restore the said application to this file. The other applications, namely, OA Nos. 692, 2302, 2883 and 2884 of 2005 are dependent upon the disposal of Application No. 3335 of 2005.

(3.) THE brief facts which are required to be stated are that according to the applicant -plaintiff, it was inducted as a tenant referred to as "the respondents") were declared as highest bidders. It is stated that when the respondents attempted to interfere with the possession of the applicant -plaintiff, a writ petition in WP No. 10094 of 2005, was filed by the Department from interfering with the applicant -plaintiff's possession except as provided in r. 40 of the IT (Certificate should not interfere with the possession of the applicant except after invoking r. 40 and that the said order was

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G.V. FILMS LTD. Vs. S. PRIYADARSHAN

Referred Judgements :-

JUDGEMENT

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