RAMESH KUMAR JAIN Vs. GHANSYAM DAS RATHI

JUDGEMENT

(1.) C.R.P. No. 2061 of 2006 is filed against the order dated 24.03.2006 in E.A. No. 32 of 2005 in E.P. No. 8 of 2005 in R.C. No. 253 of 2004 on the file of the II Additional Rent Controller, Hyderabad.

(2.) C.R.P. No. 2062 of 2006 is filed against the order dated 24.03.2006 in E.A. No. 31 of 2005 in E.P. No. 9 of 2005 in R.C. No. 2 54 of 2004 on the file of the II Additional Rent Controller, Hyderabad.

(3.) C.R.P. No. 2046 of 2006 is filed against the order dated 12.04.2006 passed in I.A. No. 300 of 2006 in R.A. No. 126 of 2006 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad.