REGENT COMPUTRONICS PVT. LTD.

Dodda Jesintha Appellant

V/S

Yelapati Rathnaker Reddy Respondents

Referred Judgements :-

MR. ANJANEYULU VS. R. SUBRAMANYAM ACHARY [REFERRED TO]
L.T. OVERSEAS NORTH AMERIC INC VS. SACHDEVA AND SONS PVT. LTD. [REFERRED TO]
NANJUNDA SETTY ALIAS N S TALLAM VS. TALLAM SUBBARAYA SETTY AND SONS [REFERRED TO]
N.C. BANSAL VS. UTTAR PRADESH FINANCIAL CORPORATION & ANR. [REFERRED TO]
CHOUDARI RAJESHAM VS. CHOUDARI LINGAIAH DIED [REFERRED TO]
GOLKONDA UMA DEVI VS. ENTI MANJULA [REFERRED TO]
SUGANDHI (DEAD) BY L.RS. AND ORS. VS. P. RAJKUMAR [REFERRED TO]

JUDGEMENT

(1.) This revision petition is filed, invoking the provisions of Article 227 of the Constitution of India, aggrieved by the orders dtd. 1/8/2023, passed by the Principal District Judge at Jangaon in I.A.No.190 of 2023 in O.S.No.123 of 2016.

(2.) The revision petitioner herein is plaintiff and respondent No.1 is defendant No.1 in the suit. For the sake of convenience, the parties herein are referred to as they are arrayed in the suit in O.S.No.123 of 2016 before the Court below.

(3.) Brief facts of the case:

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DODDA JESINTHA Vs. YELAPATI RATHNAKER REDDY

Referred Judgements :-

JUDGEMENT

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