THADIKONDA PHANI PRIYANKA Vs. NAGARAPPA MAHESH

JUDGEMENT

(1.) C.R.P.No.2835 of 2019 is filed against the order dtd. 17/4/2019 passed in I.A.No.560 of 2016 in O.S.No.36 of 2015 on the file of the learned II Additional District Judge, Nalgonda at Suryapet, whereby the application under Order 9 Rule 7 CPC filed by the second defendant was dismissed.

(2.) C.R.P.No.2898 of 2019 is filed against the order dtd. 17/4/2019 passed in I.A.No.208 of 2016 in I.A.No.986 of 2016 in O.S.No.36 of 2015 on the file of the learned II Additional District Judge, Nalgonda at Suryapet, whereby the application under Order 9 Rule 7 CPC filed by the second defendant was dismissed.

(3.) C.R.P.No.2901 of 2019 is filed against the order dtd. 17/4/2019 passed in I.A.No.209 of 2016 in O.S.No.36 of 2015 on the file of the learned II Additional District Judge, Nalgonda at Suryapet, whereby the application under Rule 32 CRP filed by the second defendant was dismissed.