REGENT COMPUTRONICS PVT. LTD.

N. Ramaswamy Appellant

V/S

D. Laxmi Bai Respondents

Referred Judgements :-

RAVIRAJ SINGH VS. RANVIJAY PRATAP SINGH AND ANOTHER [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
BHOGANADHAM SESHAIAN VS. BUDHI VEERABHADRAYYA DIED [REFERRED TO]
B CHANNABYRE GOWDA VS. STATE OF MYSORE [REFERRED TO]
KARIYAPPA VS. PATEL RUDRAPPA [REFERRED TO]
GOVINDARAJ VS. B S RAJASHEKHAR [REFERRED TO]
BACHHRAJ FACTORIES PVT LTD VS. PARAMSUKHDAS [REFERRED TO]
SOUTHERN ANCILLARIES VS. SOUTHERN ALLOY FOUNDARIES PRIVATE LIMITED [REFERRED TO]
BHEEMREDDY YELLA REDDY VS. BHEEMREDDY NARASIMHA REDDY AND ORS. [REFERRED TO]
MUDDADA APPA RAO (DIED) VS. M. NAGENDRA PRASADA RAO AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 115 of Civil Procedure Code, 1908 challenging the order dt.15.02.2018 passed in E.A.No.1 of 2018 in E.A.No.6 of 2008 in E.P.No.4 of 2008 in O.S.No.311 of 1999.

(2.) The respondent nos.1 to 5 have filed O.S.No.311 of 1999 before the XXI Additional Chief Judge-cum-VII Additional Metropolitan Sessions Judge, Nampally, Hyderabad for recovery of possession against the 6th respondent, and the said suit came to be decreed on 06.12.2007.

(3.) The respondent nos.1 to 5 then filed E.P.No.4 of 2008 for execution of the said decree.

Click here to view full judgment.

N. RAMASWAMY Vs. D. LAXMI BAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address