REGENT COMPUTRONICS PVT. LTD.

Syed Aijaz Mohiuddin Appellant

V/S

M.A. Mannan Khan Respondents

Referred Judgements :-

KUER JANG BAHADUR VS. BANK OF UPPER INDIA LTD.,LUCKNOW [REFERRED TO]
V.S.PALANICHERY CHETTIAR FIRM V. C.ALAGAPPAN [REFERRED TO]
V RAMASWAMI AIYENGAR VS. T N V KAILASA THEVAR [REFERRED TO]
M P SHREEVASTAVA VS. VEENA [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED TO]
AMAR SINGH VS. PERHLAD [REFERRED TO]
SATYAWATI VS. RAJINDER SINGH [REFERRED TO]
BRAKEWEL AUTOMOTIVE COMPONENTS (INDIA) PVT. LTD. VS. P.R. SELVAM ALAGAPPAN [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is filed by the Plaintiff/Decree Holder, under Sec. 115 of C.P.C., aggrieved by the order, dtd. 26/11/2021, passed by the I-Additional District Judge, Mahabubnagar, in E.A.No.4 of 2021 in E.P.No.65 of 2006, allowing the said application filed by the defendants/Judgment Debtors, under Sec. 47 of C.P.C. read with Sec. 151 of C.P.C. seeking to reject the Execution Petition.

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SYED AIJAZ MOHIUDDIN Vs. M.A. MANNAN KHAN

Referred Judgements :-

JUDGEMENT

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