REGENT COMPUTRONICS PVT. LTD.

MAMIDALA SURESH BABU Appellant

V/S

TIRUMALASETTI KRISHNAMURTHY Respondents

Referred Judgements :-

RAJENDER SINGH VS. RAMDHAR SINGH [REFERRED TO]
HAMALI CO OPERATIVE LABOUR CONTRACT SOCIETY LIMITED VS. K VENKATIAH [REFERRED TO]
Y CHANDRA REDDY VS. N CHANDRAMOULI NAIDU [REFERRED TO]
VASAVI AND COMPANY KODAKONDLA SRISAILAM VS. NAMPALLY PADMA [REFERRED TO]
SURENDER SINGH BAJAJ VS. KITTY STEELS LIMITED [REFERRED TO]
AVINASH CONSTRUCTIONS SECUNDERABAD VS. P USHA RAO [REFERRED TO]
KOTA SREEVALLI VS. CHINNI SEETHARAMAIAH [REFERRED TO]
COSMOPOLITAN TRADING CORPORATION VS. ENGINEERING SALES CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Though notice is served none appeared for the respondents. Heard the counsel for the appellants.

(2.) Aggrieved by the conditional order of attachment before judgment under Order 38 Rule 5 (3) of C.P.C. passed by the Court of Senior Civil Judge, Parchur in I.A. No.255/2004 in O.S. No. 19/2004 dated 12-8-2004, the defendants in the suit filed this appeal.

(3.) For the sake of convenience the parties will be referred as pertheir array in the original suit.

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MAMIDALA SURESH BABU Vs. TIRUMALASETTI KRISHNAMURTHY

Referred Judgements :-

JUDGEMENT

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