REGENT COMPUTRONICS PVT. LTD.

Vimal Vasant Karwande Appellant

V/S

VISHNUVARDHAN REDDY Respondents

Referred Judgements :-

CHETIN GIR V. HARJINDER SINGH [REFERRED TO]
MOHD HUSSAIN VS. GOPIBAI [REFERRED TO]
TILAK RAJ VS. BAIKUNTHI DEVI [REFERRED TO]
V I P EMPORIUM REP BY ITS PROPRIETOR VS. TCI FINANCE LTD [REFERRED TO]
HIMANGSHU BHUSAN KAR VS. MANINDRA MOHAN SAHA [REFERRED TO]
DWARKAPRASAD VS. SAFURABAI [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. PRATAP KARAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the Common Order dated 26.11.2019 passed by the XI Additional Chief Judge, City Civil Court, Hyderabad (for short, 'the trial Court ') in I.A(SR) Nos.2322, 2323 and 2324 of 2019, rejecting the applications as 'not maintainable ' on the ground that the suit O.S.No.882 of 2013 itself has been disposed of and appeal having been filed by the defendants in August 2000.

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VIMAL VASANT KARWANDE Vs. VISHNUVARDHAN REDDY

Referred Judgements :-

JUDGEMENT

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