REGENT COMPUTRONICS PVT. LTD.

Baratam Kantha Rao Appellant

V/S

Hanumanthu Krishna Rao Respondents

Referred Judgements :-

GURDIT SINGH VS. MUNSHA SINGH [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
BLOOM DEKOR LIMITED BLOOM DEKOR LIMITED VS. SUBHASH HIMATLAL DESAI:ARVIND B SHETH [REFERRED TO]
SOUTH EAST ASIA SHIPPING COMPANY LIMITED VS. NAV BHARAT ENTERPRISES PRIVATE LIMITED [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
SADANANDAN BHADRAN VS. MADHAVAN SUNILKUMAR [REFERRED TO]
RAJASTHAN HIGH COURT ADVOCATES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
K. AKBAR ALI VS. K. UMAR KHAN [REFERRED TO]
RAJENDRA BAJORIA VS. HEMANT KUMAR JALAN [REFERRED TO]
UPPALAPU VENKATA KRISHNA RAO VS. GAJAVALLI VENKARA RAMESH [REFERRED TO]

JUDGEMENT

(1.) The defendants in the suit filed the above revision petition against the order dtd. 28/12/2024 in I.A.No.800 of 2022 in O.S.No.1 of 2020 on the file of the learned Principal District Judge, Srikakulam.

(2.) For brevity, the parties to the judgment are referred to as the plaintiff and defendants.

(3.) The plaintiff filed the suit in O.S.No.1 of 2020 against the defendants seeking specific performance of the agreement of sale dtd. 23/6/2016. The 1st defendant filed a written statement. Pending the suit, the defendants filed I.A.No.800 of 2022 under Order VII Rule 11 (a) of C.P.C. to reject the plaint. The I.A. was dismissed on 28/12/2024.

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BARATAM KANTHA RAO Vs. HANUMANTHU KRISHNA RAO

Referred Judgements :-

JUDGEMENT

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