REGENT COMPUTRONICS PVT. LTD.

Rubina Syed Faizuddin Appellant

V/S

Syed Hamza Respondents

Referred Judgements :-

JAHURI SAH VS. DWARKA PRASAD JHUNJHUNWALA [REFERRED TO]
SITA RAM BHAU PATIL VS. RAMCHANDRA NAGO PATIL [REFERRED TO]
SUDHA DEVI VS. M P NARAYANAN [REFERRED TO]
DORAB CAWASJI WARDEN VS. COOMI SORAB WARDEN [REFERRED TO]
T LAKSHMIPATHI VS. P NITHYANANDA REDDY [REFERRED TO]
DEORAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
TANUSREE BASU VS. ISHANI PRASAD BASU [REFERRED TO]
BUDH RAM VS. BANSI [REFERRED TO]
SPANDAN DIAGNOSTIC AND RESEARCH CENTRE PRIVATE LIMITED VS. RITENDRA NATH GHOSH [REFERRED TO]
ISRAIL VS. SHAMSER RAHMAN [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
HAMMAD AHMED VS. ABDUL MAJEED [REFERRED TO]

JUDGEMENT

(1.) The applicants in these applications are appellants in the CCCA No.18 of 2013 and are also defendant Nos.26 to 30 in O.S.No.123 of 1997 on the file of IX Additional Chief Judge, City Civil Court at Hyderabad, out of which the said appeal arises.

(2.) I.A.No.3 of 2019 is filed by them invoking Order XXXIX Rule 1 and 2 CPC for a mandatory injunction in their favor and against the respondents 27, 35, 37 and 38 directing the latter to forthwith remove their henchmen from items 2 and 3 of the decree schedule properties.

(3.) I.A.No.5 of 2019 is filed by the applicants seeking police aid for removing the personnel/henchmen from these two items of property.

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RUBINA SYED FAIZUDDIN Vs. SYED HAMZA

Referred Judgements :-

JUDGEMENT

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