REGENT COMPUTRONICS PVT. LTD.

A. Sulthan Khan Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
MALATI SANTRA VS. NANDA DULAL BANIK [REFERRED TO]
J LILI JABAKANI VS. T A CHANDRASEKHAR [REFERRED TO]
BANU MITHRA VS. M BALU [REFERRED TO]
K I M SAJJDEEN VS. A 1254 THENI CO-OPERATIVE SALE SOCIETY LIMITED [REFERRED TO]
THANKAYYAN VS. EDWIN SHAJI [REFERRED TO]
DINDIGUL PETTAI SATHANGUDI SHATRIYA NADAR URAVINMURAI THROUGH ITS SECRETARY AND THIRUMANGALAM PANDIAR KULA SHATRIYA NADAR URAVINMURAI THROUGH ITS MUTHALMURAIKARAR VS. SELVARAJ SUNDAR AND ABRAHAM [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to call for the records in the lower Court and set aside the order, dated 19.03.2014, made in I.A.No.65 of 2013 in O.S.No.79 of 2013, on the file of Principal District Munsif Court, Tiruchirappalli.

(2.) THE petitioner is the plaintiff, whereas the respondents are the defendants in the suit in O.S.No.79 of 2013, on the file of Principal District Munsif Court, Tiruchirappalli.

(3.) THE contentions of the learned counsel for the petitioner: -

Click here to view full judgment.

A. SULTHAN KHAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address