REGENT COMPUTRONICS PVT. LTD.

RAZIA BEGUM Appellant

V/S

N. Hanumanth Reddy Respondents

Referred Judgements :-

KANTAMANENI VEKATESWARA RAO VS. MEKA VENKATESWARA RAO [REFERRED TO]
PREM JEEVAN VS. K.S.VENKATA RAMAN [REFERRED TO]
BALI RAM PRASAD VS. STATE OF MYSORE [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
CHANDRASEKHAR SINGH VS. SIYA RAM SINGH [REFERRED TO]
RAMANKUTTY GUPTAN VS. AVARA [REFERRED TO]
BHUPINDER KUMAR VS. ANGREJ SINGH [REFERRED TO]
C VENKATA RAO VS. B B G SHARMA [REFERRED TO]
K VENKATESWARA RAO VS. M VENKATESWARA RAO [REFERRED TO]
B SAMBASIVA REDDY VS. KAYAGURLA KONDANNA [REFERRED TO]
RAJENDER PERSHAD VS. RAJA RATAN GOPAL [REFERRED TO]
VENU VS. PONNUSAMY REDDIAR (DEAD) THR. LRS & ANR. [REFERRED TO]

JUDGEMENT

(1.) The present Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioners/defendants, against the order dtd. 5/10/2021, passed by the learned Senior Civil Judge, Zaheerabad, in I.A.No.29 of 2020 in O.S.No.33 of 2013 [O.S.No.36 of 2001 (OLD)].

(2.) The petitioners herein are the defendants in the suit viz., O.S.No.36 of 2001 (OLD) and the respondent No.1 herein is the plaintiff in that suit.

(3.) The parties are referred to as arrayed in the Civil Revision Petition.

Click here to view full judgment.

RAZIA BEGUM Vs. N. HANUMANTH REDDY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address