REGENT COMPUTRONICS PVT. LTD.

Mirunalini Ammal Appellant

V/S

K.Sivasubramanian Respondents

Referred Judgements :-

KUNWARLAL VS. DEVA BAI AND OTHERS [REFERRED TO]
ABDUR RAHMAN VS. ATHIFA BEGUM [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
JALADI SUGUNA VS. SATYA SAI CENTRAL TRUST [REFERRED TO]
SECRETARY DEPARTMENT OF HORTICULTURE VS. RAGHU RAJ [REFERRED TO]
SATYENDRA KUMAR VS. MAS RAM UNIYAL [REFERRED TO]
R M V KARUPPIAH AMBALAM VS. SR GOVINDA IYER [REFERRED TO]
L JEGANNATH VS. LAND ACQUISITION OFFICER [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]
PONNIAMMAL VS. RAMALINGAM [REFERRED TO]
PHANIDHAR KALITA VS. SARASWATI DEVI [REFERRED TO]
HARBANS PERSHAD JAISWAL VS. URMILA DEVI JAISWAL [REFERRED TO]
CHINTAMAN NAMDEV PATIL (DEAD) VS. SUKHDEV NAMDEV PATIL & ANR [REFERRED TO]
PREMA VS. MURUGAPPAN [REFERRED TO]
THE COMMISSIONER, MYSORE URBAN DEVELOPMENT AUTHORITY VS. S.S. SARVESH [REFERRED TO]

JUDGEMENT

(1.) Review Application (MD).No.73 of 2018 has been filed by the petitioners/appellants praying to review the judgment and decree dated 30.04.2015 passed in S.A.(MD).No.288 of 2006.

(2.) C.M.P.(MD).Nos.5920 and 5921 of 2018 in S.A.(MD).Nos.571 and 600 of 2007 respectively have been filed by the petitioners/appellants seeking to restore the above second appeals by setting aside the judgment and decree dated 30.04.2015 and further to admit the same to its file and to rehear the appeals.

(3.) C.M.P.(MD).No.5922 of 2018 in S.A.(MD).No.803 of 2006 has been filed by the petitioner/appellant seeking to condone the delay of 101 days in filing an application to restore the appeal by setting aside the judgment and decree dated 10.03.2015 and further to admit the same to its file and to rehear the appeal on merits.

Click here to view full judgment.

MIRUNALINI AMMAL Vs. K.SIVASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address