REGENT COMPUTRONICS PVT. LTD.

M.Ali Baig Appellant

V/S

Kottala Sanjeeva Reddy Respondents

Referred Judgements :-

HANUMAN COTTON MILLS VS. TATA AIR GRAFT LIMITED [REFERRED TO]
RAMAGYA PRASAD GUPTA VS. MURLI PRASAD [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
CHANDRAKANTABEN WIFE OF JAYANTILAL BAPALAL MODI NARENDRA JAYANTILAL MODI VS. VADILAL BAPALAL MODI [REFERRED TO]
PREMIER TYRES LIMITED VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
SAJJADANASHIN SAYED MD B E EDR D VS. MUSA DADABHAI UMMER [REFERRED TO]
A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED TO]
C CHERIATHAN VS. P NARAYANAN EMBRANTHIRI [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
KAPIL COREPACKS PVT LTD VS. HARBANS LAL [REFERRED TO]
PEDDAMALAM SIDDAMMA VS. M VEERAIAH [REFERRED TO]
BALI RAM DHOTE VS. BHUPENDRA NATH BANERJEE [REFERRED TO]

JUDGEMENT

(1.) As the parties to these proceedings are one and the same and the subject matter of both these proceedings is connected, they are being disposed of by this common judgment.

(2.) AS.No.2443 of 1999 is filed challenging the judgment and decree dt.25.08.1999 in OS.No.29 of 1993 on the file of the Principal Senior Civil Judge, Kurnool.

(3.) CRP.No.1578 of 2009 is filed under Section 115 CPC challenging the order dt.17.03.2009 in EP.No.258 of 2005 in OS.No.29 of 1993 on the file of the Addl. Senior Civil Judge, Kurnool.

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M.ALI BAIG Vs. KOTTALA SANJEEVA REDDY

Referred Judgements :-

JUDGEMENT

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