REGENT COMPUTRONICS PVT. LTD.

D.D.NIRMAL KUMAR Appellant

V/S

G.SUNDER SEKHAR Respondents

Referred Judgements :-

HASMUKH CHAMPAKLAL MEHTA V. ADDL. CHIEF JUDGE,HYDERABAD [REFERRED TO]
AMANDURI BHANUMATHI AND ORS. V. GUNTUR MUNICIPAL COUNCIL AND ORS. [REFERRED TO]
SECRETARY,GOVERNMENT OF MADRAS V.P.R. SRIRAMULU [REFERRED TO]
PRAGDASJI GURU BHAGWANDASJI VS. ISHWARLALBHAI NARSIBHAI [REFERRED TO]
RAMASESHAYYA VS. RAMAYYA [REFERRED TO]
MOONEY KONDIAH VS. NAYUDU RAMANAREDDY [REFERRED TO]
GHEEVARGHESE KOSHY VS. CHACKO THOMAS OF PALLIMADYIL [REFERRED TO]

JUDGEMENT

(1.) HEARD both the sides.

(2.) SINCE the issue involved in all the three revisions is connected and the result in C. R. P. No. 2343/2005 depends on the other two revisions, they are being disposed of by this common order.

(3.) AGGRIEVED by the common order dated 22. 12. 2004 passed by the court of Principal District Judge, Kadapa in Check Slip Nos. 1 and 2 of 2004, C. R. P. No. 2343/ 2005 is filed and the other two revisions are filed aggrieved by the order of the Court below in refusing to extend further time for payment of Court fee.

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D D NIRMAL KUMAR Vs. G SUNDER SEKHAR

Referred Judgements :-

JUDGEMENT

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