REGENT COMPUTRONICS PVT. LTD.

22Nd Century Infrastructures Appellant

V/S

Mohd. Ismail Khan Respondents

Referred Judgements :-

UMA DEVI AND OTHERS VERSUS ANAND KUMAR AND OTHERS [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
DILBOO VS. DHANRAJI DEAD [REFERRED TO]
RAJ NARAIN SARIN VS. LAXMI DEVI [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
RASHEEDA KHATOON VS. ASHIQ ALI [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
RAJENDRA BAJORIA VS. HEMANT KUMAR JALAN [REFERRED TO]

JUDGEMENT

(1.) The Revision Petition is filed assailing the order dtd. 23/11/2022 passed in I.A.No.429 of 2021 in OS.No.202 of 2022 on the file of the Principal Senior Civil Judge, Ibrahimpatnam, Ranga Reddy District, whereby and whereunder the application filed under Order VII Rule 11 CPC was dismissed.

(2.) Heard Sri Y.Rama Rao, learned counsel for revision petitioner, and Sri Deepak Mishra, learned counsel appearing for Sri Safdar Mirza, learned counsel-on-record for respondent Nos.1 and 2. It is endorsed in the affidavit that respondent Nos.3 to 5 are only proforma parties.

(3.) The petitioner herein is defendant No.1, respondent Nos.1 and 2 herein are plaintiff Nos.1 and 2, respectively, in the suit. For convenience, hereinafter, the parties will be referred to as they are arrayed in the suit.

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22ND CENTURY INFRASTRUCTURES Vs. MOHD. ISMAIL KHAN

Referred Judgements :-

JUDGEMENT

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