REGENT COMPUTRONICS PVT. LTD.

KARNAPU SATYANARAYANA Appellant

V/S

CHAPPA VENKATA RAO Respondents

Referred Judgements :-

BABASAHEB LIMBAJI METE AND ANOTHER V. SUMANBAI BAJRANG SARAF AND OTHERS [REFERRED TO]
VADIRAJ NAGGAPPA VEMEKAR (DIED) THROUGH L.RS. V. SHADAD CHAND PRABLIAHAR GOGATE [REFERRED TO]
HERBERT IRWIN PEREIRA V. RUDOLPH PEREIRA AND OTHERS [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
SATINDER SINGH VS. SUKHDEV [REFERRED TO]
SULTAN SALEH BIN OMER VS. VIJAYACHAND SIRIMAL [REFERRED TO]
T RAMACHANDRA MURTHY VS. K RAMA MURTHY [REFERRED TO]
SREEDHAR FINANCE VS. J LINGAYYA [REFERRED TO]
BRAHMAM P VS. G SWAMINAIDU [REFERRED TO]
SHANTA DEVI VS. MUNICIPAL COMMISSIONER NIZAMABAD MUNICIPALITY NIZAMABAD [REFERRED TO]
D DHANALAXMI VS. SANNADHI PRABHA KRISHNA alias PRABHAVATHI [REFERRED TO]
SHANKARA BHAT VS. BHEEMA BHAT [REFERRED TO]
S S S DURAI PANDIAN VS. S A SAMUTHIRA PANDIAN [REFERRED TO]
SURINDER KAUR VS. KARANBIR SINGH [REFERRED TO]
PRAHLAD DAS VS. KARUNARAM [REFERRED TO]

JUDGEMENT

(1.) These Civil Revision Petitions are being disposed of by a Common Order since the learned Junior Civil Judge, Kothavalasa also disposed of I.A. Nos. 34, 35 and 45 of 2007 in O.S. No. 104/2004 by a common order.

(2.) The petitioner/plaintiff having been unsuccessful before the learned Junior Civil Judge, Kothavalasa, in view of the fact that the said applications aforesaid for reopening of the suit, recalling of the witness and reception of documents having been negatived, preferred these Civil Revision Petitions before this Court under Article 227 of the Constitution of India.

(3.) The respondent/defendant had been served and none represents the respondent/defendant in these Civil Revision Petitions.

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KARNAPU SATYANARAYANA Vs. CHAPPA VENKATA RAO

Referred Judgements :-

JUDGEMENT

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