REGENT COMPUTRONICS PVT. LTD.

Y.SARATCHANDRA Appellant

V/S

LAKSHMINARASIMHA FINANCES Respondents

Referred Judgements :-

VEMANARAYANA V. SAKKU BAI [REFERRED TO]
KALINDINDI RAMA RAJU V. VIJAYA BANK [REFERRED TO]
JOLLY GEORGE VARGHESE VS. BANK OF COCHIN [REFERRED TO]
SASTRY VS. BANK OF INDIA [REFERRED TO]
K VIJAYKUMAR VS. N GURURAJ RAO [REFERRED TO]
GADIGEPPA MAHADEVAPPA CHIKKUMBI VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) This revision is directed against the order, dated 16-06-2004, passed in E.P. No. 496 of 2002 in O.S.No. 1228 of 2000, by the Principal Junior Civil Judge, Kurnool, ordering arrest, of the petitioner under Order XXI Rules 37 and 38 of the Code of Civil Procedure.

(3.) The petitioner is Judgment Debtor No. 2, first respondent is Decree Holder and second respondent is Judgment Debtor No.1 respectively before the Executing Court.

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Y SARATCHANDRA Vs. LAKSHMINARASIMHA FINANCES

Referred Judgements :-

JUDGEMENT

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