REGENT COMPUTRONICS PVT. LTD.

K. Kalyan Kumar Appellant

V/S

G. Shivender Reddy Respondents

Referred Judgements :-

LAKSHMI NARAYANACHAR V. NARAYAN AND ANOTHER [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
RAM RATTAN VS. BAJRANG LAL [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
SHYAMAL KUMAR ROY VS. SUSHIL KUMAR AGARWAL [REFERRED TO]
SANJEEVA REDDI VS. JOHANPUTRA REDDI [REFERRED TO]
T BHASKAR RAO VS. T GABRIEL [REFERRED TO]
UMMADI SUBRAMANYAM VS. EKKA DHANAMMA [REFERRED TO]
THIPPAREDDY OBULAMMA VS. BALU NARASIMHULU [REFERRED TO]
S SURESH VS. L POTHE GOWDA [REFERRED TO]
SANDRA LESLEY ANNA BARTELS VS. P. GUNAVATHY [REFERRED TO]
OMPRAKASH VS. LAXMINARAYAN [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India being aggrieved by the order, dtd. 23/12/2016 passed in I.A.No.733 of 2015 in O.S.No.181 of 2009 by the learned XIV Additional Chief Judge ( F.T.C), City Civil Court, Hyderabad.

(2.) Heard Sri A.Venkatesh, learned Senior Counsel appearing on behalf of the revision petitioner and Sri Vedula Srinivas, learned Senior Counsel appearing for respondent No.1. Perused the record.

(3.) The brief facts of the case are that Respondent No.1 herein is the plaintiff, who filed the suit against the revision petitioner and Respondent No.2 for specific performance of an Agreement of Sale, dtd. 6/7/1998 and for consequential relief of injunction.

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K. KALYAN KUMAR Vs. G. SHIVENDER REDDY

Referred Judgements :-

JUDGEMENT

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