REGENT COMPUTRONICS PVT. LTD.

Emundla Lingaiah Appellant

V/S

Kokkula And Ors. Respondents

Referred Judgements :-

SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
GADIYARAM PADMAVATHI VS. ADDEPATTI HANUMANTHA RAO [REFERRED TO]
SHYAMACHARAN RAGHUBAR PRASAD VS. SHEOJEE BHAI JAIRAM CHATTRI [REFERRED TO]
BALKISHAN DASS VS. PARMESHRI DASS [REFERRED TO]
RAMSARUP DASS VS. PYARE DAS [REFERRED TO]
SYED ALI VS. SYED NOOR MOHAMMED [REFERRED TO]
REEMANA KAUSHIK VS. SHOBHIT KAUSHIK [REFERRED TO]

JUDGEMENT

(1.) DEFENDANT No. 2 in O.S. No. 740 of 2004 on the file of the Court of Principal Junior Civil Judge at Karimnagar, is the petitioner in the present revision filed under Article 227 of the Constitution of India. This revision assails the order dated 24.04.2014, passed by the said Court, dismissing I.A. No. 1827 of 2012 filed by the petitioner under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter called 'the Code').

(2.) THE facts and circumstances, in nutshell, leading to the filing of the present revision are as under;

(3.) CONTENTIONS /submissions of the learned counsel for the petitioner are;

Click here to view full judgment.

EMUNDLA LINGAIAH Vs. KOKKULA AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address