DateCOURT-ICOURT-II 31.08.20191. A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 20182. A.No. 89 of 2018 & IA No. 843 of 20173. A.No. 94 of 2018 & IA No. 984 of 20174. A.No. 95 of 20185. A.No. 120 of 2018 & IA Nos. 430 & 42 of 20186. A.No. 140 of 2018 30.08.20191-IA No. 1133 of 2019 in DFR No. 2147 of 20192-A.No. 25 of 2019 & IA No. 23 of 20193. A.No. 297 of 2018 & IA No. 1245, 1246, 1250, 1327, 1507, 1558, 1890 of 2018 & IA Nos. 89 & 1317 of 20194-A.No. 300 of 2018 & IA No. 1247, 1248, 1251, 1326, 1320, 1508, 1559 & 1891 of 2018 & IA Nos. 90 & 1318 of 20191. A.No. 340 of 2018 & IA No. 1636 of 2018 & IA Nos. 31 & 70 of 20192. A.No. 341 of 2018 & IA No. 1638 of 2018 & IA Nos. 34 & 71 of 2019 A.No. 226 of 2015 & IA No. 371 of 2015DFR No. 4060 of 2018 & IA No. 80 of 2019 & IA No. 214 of 2019 29.08.20191. IA No. 1620 of 2019 in DFR No. 2272 of 20192. IA No. 1269 of 2019 in DFR No. 2151 of 20193. IA No. 1252 of 2019 in DFR No. 2153 of 20194. IA No. 1142 of 2019 in DFR No. 2154 of 20195. IA No. 1147 of 2019 in DFR No. 2157 of 20196. IA No. 1621 of 2019 in DFR No. 2200 of 20197. IA No. 1448 of 2019 in DFR No. 2232 of 20198. IA No. 1546 of 2019 in DFR No. 2258 of 2019 & IA No. 1542 of 20199. IA No. 1552 of 2019 in DFR No. 2259 of 2019 & IA No. 1548 of 201910. A.No. 298 of 2019 & IA No. 1280 of 201911. A.No. 284 of 2018 & IA No. 1313 of 201812. A.No. 326 of 2018 & IA No. 996 of 201913. A.No. 114 of 2019 & IA No. 184 of 201914. A.No. 152 of 2019 & IA Nos. 559, 1494 & 1627 of 201915.A.No. 203 of 201916.A.No. 379 of 201717-A.No. 227 of 201618. A.No. 329 of 201619.A.No. 154 of 201720.A.No. 155 of 201721. A.No. 254 of 201722. A.No. 155 of 201823. A.No. 213 of 20181. A.No. 220 of 201801. OP No. 01 of 2019 & IA No. 1411 of 201902. OP No. 02 of 2019 & IA Nos. 1414 & 1415 of 201903. OP No. 03 of 2019 & IA Nos. 1417 & 1418 of 201904. OP No. 04 of 2019 & IA Nos. 1420 & 1422 of 201905. OP No. 05 of 2019 & IA Nos. 1423 & 1424 of 201906. OP No. 06 of 2019 & IA Nos. 1426 & 1428 of 2019 01. A.No. 269 of 201802. A.No. 325 of 2018 & IA No. 1195 of 201803. A.No. 46 of 2018 & IA No. 233 of 2018, IA No. 35 of 2019 28.08.20192. IA No. 1593 of 2019 in DFR No. 2267 OF 20193. IA No. 1597 of 2019 IN DFR No. 2268 of 20194. IA No. 1601 of 2019 IN DFR No. 2269 of 20195. IA No. 799 of 2019 in DFR No. 1581 of 20196. IA No. 1585 of 2019 & IA No. 1028 of 2019 IN DFR No. 2118 of 20197. IA No. 1076 of 2019 in DFR No. 2127 of 20198. IA No. 1139 of 2019 IN DFR No. 2152 of 20199. IA No. 1437 of 2019 in DFR No. 2139 of 201910. IA No. 1384 of 2019 in DFR No. 2218 of 201911. IA No. 1387 of 2019 in DFR No. 2219 of 201912. IA Nos. 1467 & 1471 of 2019 in DFR No. 2239 of 201913. A.No. 297 of 2019 & IA Nos. 1276 & 1275 of 201914. A.No. 296 of 2019 & IA No. 434 of 201915. A.No. 387 of 201816. A.No. 132 of 201917. A.No. 221 of 2019 & IA No. 1245 of 201918. A.No. 255 of 2019 & IA No. 1180 of 201919. A.No. 256 of 201920. OP No. 01 of 2019 & IA No. 1411 of 201921. OP No. 02 of 2019 & IA Nos. 1414 & 1415 of 201922. OP No. 03 of 2019 & IA Nos. 1417 & 1418 of 201923. OP No. 04 of 2019 & IA Nos. 1420 & 1422 of 201924. OP No. 05 of 2019 & IA Nos. 1423 & 1424 of 201925. OP No. 06 of 2019 & IA Nos. 1426 & 1428 of 201926. IA No. 1389 of 2018 in A.No. 135 of 2018 & IA Nos. 631, 728 & 641 of 201827. IA No. 56 of 2019 in A.No. 54 of 201928. A.No. 263 of 2016 & IA No. 549 of 2016 & IA No. 1441 of 201929. A.No. 251 of 2017 & IA No. 358 of 201930. A.No. 252 of 2017 & IA Nos. 635 & 636 of 201731. A.No. 88 of 2019 & IA No. 372 of 2019 (Interim Oder)32. A.No. 113 of 2019 & IA No. 485 of 201933. A.Nos. 222 & 223 of 2014, A.Nos. 108 & 213 of 2016, and A.No. 38 of 201834. A.No. 230 of 201635. A.No. 47 of 2017 & IA No. 05 of 2017 & A.No. 87 of 2017 and A.No. 12 of 2018 & IA No. 501 of 201936. A.No. 346 of 2017 & IA No. 924 of 201737. A.No. 347 of 2017 & IA No. 927 of 201738. A.No. 25 of 2018 & IA No. 858 of 201739. A.No. 189 of 201840. A.No. 212 of 201841. A.No. 289 of 2018 & IA Nos. 204 & 523 of 201942. A.No. 07 of 2019 & IA Nos. 25, 26 & 27 of 201943. A.No. 146 of 2019 & IA No. 627 of 2019 01. A.No. 46 of 201602. A.No. 15 of 201803. A.No. 358 of 2018 & IA No. 1273 of 2018, 575 of 2018, 1118 of 2019 27.08.20191. IA No. 1547 of 2019 in DFR No. 2258 of 20191. IA No. 1569 of 2019 & IA No. 828 of 2019 in DFR No. 1932 of 20192. IA No. 1553 of 2019 in DFR No. 2259 of 20193. IA No. 1574 of 2019 in DFR No. 2263 of 20194. IA No. 816 of 2019 in DFR No. 131 of 20195. IA No. 730 of 2019 in DFR No. 526 of 20196. IA No. 818 of 2019 in DFR No. 689 of 20197. IA No. 1127 of 2019 in DFR No. 1123 of 20198. IA No. 1584 of 2019 in DFR No. 328 of 20199. IA No. 1481 of 2019 in DFR No. 2241 of 201910. A. No. 258 of 2019 & IA No. 1360 of 201911. A.No. 259 of 2019 & IA No. 1368 of 201912. A.No. 294 of 2019 & IA No. 1250 of 201913. A.No. 295 of 2019 & IA No. 1504 of 201914. A. No. 293 of 2019 & IA Nos. 820 & 821 of 201915. A.No. 59 of 201916. A.No. 184 of 2019 & IA No. 769 of 201917. A.No. 204 of 2019 & IA No. 1063 of 201918. A.No. 206 of 2019 & IA Nos. 1016 and 1015 of 201919. A.No. 216 of 2019 (DFR No. 1802 of 2019)20. A. No. 225 of 2019 (DFR No. 1804 of 2019)21. A.No. 226 of 2019 & IA No. 1093 of 201922. A. No. 228 of 2019 & IA Nos. 480 & 1612 of 2019 (DFR No. 5052 of 2018)23. IA No. 694 of 2019 in A.No. 160 of 2019 & IA Nos. 695 & 1588 of 201924. IA No. 1261 of 2019 in A.No. 242 of 2019 & IA Nos. 1260, 1522 & 1614 of 201925. IA No. 505 of 2019 in A.No. 116 of 2019 & IA No. 588 of 201926. IA No. 768 of 2019 in A.No. 210 of 2019 & IA No. 941 of 201927. IA No. 761 of 2019 in A.No. 211 of 2019 & IA No. 939 of 201928. IA No. 759 of 2019 in A.No. 212 of 201929. IA No. 766 of 2019 in A.No. 213 of 2019 & IA No. 940 of 201930. A.No. 282 of 2016, A.No. 314 of 2016 & IA No. 649 of 2016, A.No. 313 of 2016 & IA No. 648 of 2016 & Batch31. A.No. 253 of 2017 & IA No. 351 of 2017 & Batch32. A.No. 131 of 2019 & IA No. 1551 of 201833. A.No. 19 of 201634. A.Nos. 66 & 67 of 2016 & A. No. 74 of 2016 & IA No. 183 of 2016 and A.No. 75 of 2016 & IA No. 184 of 201635. A.No. 91 of 201636. A.No. 188 of 2017 & IA No. 446 of 201737. A.No. 196 of 201738. A.No. 43 of 201839. A.No. 59 of 201840. A.No. 241 of 201841. A.No. 312 of 201842. A.No. 155 of 2019 & IA No. 680 of 201943. A.No. 181 of 2019 & IA No. 756 of 2019A.Nos. 260, 261 of 2015 & 223 &292 of 2016 02. A.No. 286 of 2015, A.No. 328 of 2016 & IA No. 382 of 2016 26.08.2019A.No. 227 of 2019 & IA No. 1161 of 201904. IA No. 1533 of 2019 in DFR No. 2255 of 201905. IA No. 1536 of 2019 in DFR No. 2256 of 201906. IA No. 1540 of 2019 in DFR No. 2257 of 201907. CP 01 of 2019 & IA No. 1324 of 2019 in A.No. 246 of 201808. A.No. 62 of 2019 & IA Nos. 270 & 1435 of 201909. IA No. 814 of 2019 in DFR No. 1034 of 201910. IA No. 1090 of 2019 in DFR No. 1895 of 201911. IA No. 1120 of 2019 in DFR No. 2143 of 201912. IA Nos. 1580 & 1223 of 2019 in DFR No. 2182 of 201913. IA No. 1239 of 2019 in DFR No. 2186 of 201914. IA No. 1290 of 2019 in DFR No. 2198 of 201915. IA.No. 1363 of 2019 in DFR No. 2215 of 201916. IA.No. 1396 of 2019 in DFR No. 2221 of 201917. IA No. 1460 of 2019 in DFR No. 2235 of 201918. A.No. 290 of 2019 & IA No. 1328 of 201919. A.No. 208 of 2019 & IA No. 1248 of 201920. A. No. 279 of 2019 & IA No. 1409 of 201921. A.No. 289 of 201922. OP 07 of 2019 & IA Nos. 1464, 1475 & 1465 of 201923. A.No. 356 of 2018 & IA No. 1349 of 2018 & 1323 of 201924. A.No. 93 of 2019 & IA Nos. 1281, 1284, 1334 & 1332 of 201925. A.No. 94 of 2019 & IA Nos. 1282, 1285, 1335 & 1331 of 201926. A.No. 95 of 2019 & IA Nos. 1283, 1286, 1336 & 1333 of 201927. A.No. 224 of 2019 & IA Nos. 1104, 805 & 1106 of 201928. A.No. 237 of 201929. IA No. 37 of 2019 in A.No. 30 of 2019 & IA No. 1586 of 201930. A.No. 144 of 2015 & IA Nos. 220 & 221 of 201931. A.No. 170 of 201632. A.No. 260 of 2016 & IA Nos. 06 & 902 of 201833. A.No. 266 of 2016 & IA No. 561 of 201634. A.No. 114 of 201735. A.No. 130 of 2018 & IA No. 610 of 201836. A.Nos. 263 of 2015 & A.No. 275 of 2015 & IA No. 443 of 201537. A.No. 05 of 2016 & IA Nos. 531 of 2016 & 309 of 2017 & 504 of 201838. A.No. 171 of 201639. A.No. 158 of 2017 & IA No. 575 of 2018 & A.No. 316 of 201740. A.No. 287 of 201741. A.No. 373 of 201742. OP No. 03 of 201743. A.No. 153 of 2018 & IA No. 632 of 201944. A.No. 289 of 2018 & IA Nos. 204 & 523 of 201945. A.No. 168 of 2019 & IA No. 510 of 2019Suppl 01. IA Nos. 1467 & 1471 of 2019 in DFR No. 2239 of 20191. A.No. 88 of 2019 & IA No. 372 of 2019 01. RP. No. 8 of 2018 & IA No. 1187 of 2018 In A.No. 114 of 201502. A.No. 201 of 2018 & IA No. 997 of 201903. A.No. 301 of 2015 & IA No. 485 of 201504. A.No. 356 of 201705. A.No. 149 of 2018
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