REGENT COMPUTRONICS PVT. LTD.

N.V.Subba Raju Appellant

V/S

Thadem Ramulamma Respondents

Referred Judgements :-

DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI (D) THR. L.RS. AND ORS. [REFERRED TO]
SALIM D. AGBOATWALA AND ORS. VS. SHAMALJI ODDHAVJI THAKKAR AND ORS. [REFERRED TO]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA PILLAI RAJASEKHARAN NAIR VS. PADMANABHA PILLAI [REFERRED TO]
V RAJESHWARI VS. T C SARAVANABAVA [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]
C.S. RAMASWAMY VS. V.K. SENTHIL [REFERRED TO]

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order dtd. 10/2/2023 in I.A. No. 835 of 2022 in O.S.No. 222 of 2021) passed by the Principal Junior Civil Judge, Medchal- Malkajgiri, at Medchal.

(2.) Heard Sri. Vedula Srinivas, learned Senior Counsel appearing on behalf of M/s. Vedula Chitralekha, learned Counsel for the petitioners, Sri. Rakesh Sanghi learned Counsel for the respondent No. 1 and perused the record.

(3.) The Petitioners herein are the defendant No. 19 &31 in the suit filed by the Respondent No.1 herein for partition and separate possession of the suit scheduled property.

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N.V.SUBBA RAJU Vs. THADEM RAMULAMMA

Referred Judgements :-

JUDGEMENT

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