REGENT COMPUTRONICS PVT. LTD.

Kolipaka Sree Vishnu Appellant

V/S

Kolipaka Laxmi Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
MOHANLAL GOENKA VS. BENOY KISHNA MUKHERJEE [REFERRED TO]
SHANKAR SITARAM SONTAKKE VS. BALKRISHNA SITARAM SONTAKKE [REFERRED TO]
SAILENDRA NARAYAN BHANJA DEO VS. STATE OF ORISSA [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
SYED MOHAMMAD SALIE LABBAI OEAD VS. MOHAMMAD HANIFAVICE VERSA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
INDIRA BAI PATEL VS. B A PATEL [REFERRED TO]
SNP SHIPPING SERVICES PRIVATE LIMITED VS. WORLD TANKER CARRIER CORPORATION [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. C.A.R. Seshagiri Rao, learned counsel for the petitioner and Mr. Dharmesh D.K. Jaiswal, learned counsel for respondent No.1 - plaintiff.

(2.) The present Civil Revision Petition is filed challenging the order dtd. 7/6/2023 in I.A. No.339 of 2021 in O.S. No.07 of 2021 passed by the Principal Senior Civil Judge at Hanumakonda, dismissing the petition filed under Order - VII, Rule 11 read with 151 of CPC.

(3.) The petitioner herein is defendant No.22 while respondent No.1 is the plaintiff and respondent Nos.2 to 35 are the remaining defendants.

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KOLIPAKA SREE VISHNU Vs. KOLIPAKA LAXMI

Referred Judgements :-

JUDGEMENT

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