REGENT COMPUTRONICS PVT. LTD.

Gowram Thippa Reddy Appellant

V/S

Vuchala Sudarshan Reddy Respondents

Referred Judgements :-

SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
M GURUDAS VS. RASARANJAN [REFERRED TO]
GOPAL SINGH VS. STATE CADRE FOREST OFFICERS ASSOCIATION [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
T.D.DAYAL VS. MADUPU HARINARAYANA [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
MALLURU MALLAPPA VS. KURUVATHAPPA [REFERRED TO]

JUDGEMENT

(1.) Since, all these Review Applications are interconnected, they are disposed of by this Common Order.

(2.) The present Review Applications are filed under Order XLVII Rules 1 and 2 of Code of Civil Procedure, 1908, seeking to review the Common Judgment, dtd. 21/9/2021, passed in C.M.A. Nos. 86, 71 and 73 of 2021.

(3.) I.A. No. 2 of 2021 is filed to set-aside the Judgment in C.M.A. No. 86 of 2021; I.A. No. 3 of 2021 is filed to dispense with filing of certified copy of the Judgment; I.A. No.4 of 2021 to suspend the Order and Decree passed by the IV Additional District and Sessions Judge in I.A. No. 35 of 2021 in O.S. No.9 of 2021 on 26/2/2021; and I.A. No. 5 of 2021 seeking Stay of the Order passed in the C.M.A.

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GOWRAM THIPPA REDDY Vs. VUCHALA SUDARSHAN REDDY

Referred Judgements :-

JUDGEMENT

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