REGENT COMPUTRONICS PVT. LTD.

T.RAYAPPA Appellant

V/S

T.SUSHEELA Respondents

Referred Judgements :-

SWATI V. SURESH [REFERRED TO]
RABARI NAGJIBHAI HARIBHAI VS. BAI ZABER [REFERRED TO]
MANIBEN ALIAS MADHUBEN MOTIGIR GOSWAMI VS. MANIBHAI MOHANGIR GOSWAMI [REFERRED TO]
ATAULLAH VS. MAIMUNNISA BEGUM [REFERRED TO]
B RAMAIAH VS. M R O [REFERRED TO]
JAGAT BANDHU SAHU VS. LAKSHMI DEI [REFERRED TO]
BIMALA DEI VS. KAMA MULIA [REFERRED TO]
SARDAR BEG SAHIB VS. SIDHANI BI [REFERRED TO]

JUDGEMENT

(1.) Criminal Revisional Case No. 1221 of 1999 is directed against the order dated 4-8-1999 passed by the learned Judicial Magistrate of First Class, Sathupalli, in Crl.MP No.690 of 1999 in MC No. 14 of 1993.

(2.) Transfer Criminal Revision Case No. 1093 of 2001 has been transferred from the Court of the Sessions Judge, Khammam, whereat it has been numbered as Criminal Revision Petition No.7 of 1998.

(3.) Both these revision cases can be disposed of together since the parties are the same and the same and both the cases emanate from the main M.C.No.14 of 1993.

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T RAYAPPA Vs. T SUSHEELA

Referred Judgements :-

JUDGEMENT

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