DateCOURT-ICOURT-II 20.08.20192. IA No. 762 of 2019 in DFR No. 707 of 20193.IA No. 752 of 2019 in DFR No. 1942 of 2019 & IA No. 1559 of 20194. IA No. 1492 & 824 & 825 of 2019 in DFR No. 3275 of 20185. IA No. 702 of 2019 in DFR No. 4243 of 20186. IA No. 932 of 2019 in DFR No. 2107 of 2019 & IA Nos. 1466 & 1526 of 20197. IA No. 975 of 2019 in DFR No. 2110 of 2019 & IA No. 1525 of 20198. IA No. 1188 of 2019 & IA No. 1185 of 2019 in DFR No. 2165 of 20199. IA No. 1198 of 2019 in DFR No. 2171 of 201910. IA No. 1203 of 2019 in DFR No. 2172 of 201911. IA No. 1205 of 2019 in DFR No. 2173 of 201912. IA No. 1295 of 2019 in DFR No. 2199 of 201913.A.No. 249 of 2018 & IA No. 1499 of 201914.A.No. 22 of 2019 & IA No. 1483 of 2018 & IA Nos. 1558 & 36 of 201915. A.No. 60 of 2019 & IA No. 1899 of 2018 & IA No. 959 of 201916.A.No. 128 of 2019 & IA No. 564 of 201917. A.No. 171 of 2019 & IA No. 711 of 2019 & IA No. 1560 of 201918. A.No. 182 of 201519. A.No. 210 of 2016 & IA No. 450 of 2016 and A.No. 279 of 2016 & IA No. 576 of 201620. A.No. 321 of 201621.A.No. 253 of 2017 & Batch22.A.No. 295 of 2017 & IA Nos. 805, 1083, 821, 955 of 2018 & IA No. 384 of 2019 & Batch23. A.No. 374 of 201724. A.No. 120 of 2018 & IA No. 430 of 2018 & 42 of 201825. A.No. 283 of 2018 & IA Nos. 1317 & 1316 of 2018A.No. 191 of 2019 & IA Nos. 917, 916, 1046 & 1047 of 201901. A. No. 163 of 2019 and IA. No.557 of 2019, 658 of 2019, 659 of 201902. A. No. 204 of 2018 and IA. No.1381 of 201903. A. No. 262 of 201804. A. No. 360 of 201805. A. No. 20 of 2015, A. No. 21 of 201506. A. No. 48 of 2018 and IA. No.285 of 2018 19.08.201901. IA No. 1472 of 2019 in DFR No. 2239 of 201902. CP No. 01 of 2019 & IA No. 1324 of 201903. A.No. 227 of 2019 & IA No. 1161 of 201904. A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch05. IA No. 686 of 2019 in DFR No. 3773 of 201806. IA No. 1076 of 2019 in DFR No. 2127 of 201907. IA Nos. 1350 & 1347 of 2019 in DFR No. 2213 of 201908. A.No. 275 of 2019 & IA No. 1329 of 201909. A.No. 277 of 2019 & IA No. 1338 of 201910. A.No. 278 of 201911. A.No. 279 of 2019 & IA No. 1409 of 201912. R.P. No. 04 of 2019 & IA No. 1155 of 2019 in A.No. 17 of 201413. A.No. 209 of 2019 & IA No. 1218 of 201914. A.No. 369 of 2017 & IA No. 1037 of 201915. A.No. 344 of 201816. A.No. 374 of 2018 & IA No. 1461 of 201917. A.No. 105 of 2019 & IA No. 1167 of 201918. A.No. 106 of 2019 & IA No. 1168 of 201919. A.No. 257 of 201920. IA No. 1365 of 2018 in DFR No. 3024 of 2018 & IA Nos. 1285 & 1269 of 201821. IA No. 1366 of 2019 in DFR No. 3635 of 2018 & IA No. 1423 of 201822. IA No. 1480 of 2018 in A.No. 369 of 201823. IA No. 1887 of 2018 in A.No. 392 of 201824. IA No. 1888 of 2018 in A.No. 393 of 201825. A.No. 201 of 2014 & IA No. 316, 392, 394 of 2014 & 287 of 2015 & Batch26. A.No. 289 of 201427. A.No. 18 of 2016 & IA No. 37 of 201628. A.No. 55 of 2016 & IA No. 642 of 201729. A.No. 189 of 2019 & IA No. 707 of 201930. A.No. 192 of 201931. A.No. 71 of 201632. A.No. 80 of 201633. A.No. 139 of 2016, 148 of 2016 & 200 of 201634. A.No. 90 of 201735. A.No. 268 of 2017 & IA No. 571 of 201736. A.No. 286 of 201737. A.No. 312 of 2017 & IA No. 1088 of 201738. A.No. 375 of 201739. A.No. 11 of 201840. A.No. 322 of 2018 & IA No. 1549 of 2018 & IA No. 245 of 2019 & batch41. A.No. 355 of 2018 & IA No. 1721 of 201842. A.No. 388 of 2018 & IA No. 1879 of 201843. A.No. 04 of 2019 & IA Nos. 1805 of 2018 & IA No. 246 of 201944. A.No. 08 of 2019 & IA No. 1831 of 2018 & IA No. 248 of 201945. A.No. 24 of 2019 & IA No. 119 of 201901. IA No. 1889 of 2018 In DFR No. 4069 of 201802. A.No. 165 of 2019 and IA No.585 of 201903. A.No. 371 of 2018 and IA No.734 of 201804. A.No. 319 of 2018 and IA No.1534 of 2018 14.08.20191. A.No. 235 of 2019 & IA Nos. 1108 & 1107 of 20192. A.No. 135 of 2019 & IA Nos. 464, 963 & 1439 of 20193. A.No. 219 of 2019 & IA No. 1102 of 20194. IA No. 37 of 2019 in A No. 30 of 20195. A.No. 251 of 2017 & IA No. 358 of 20196. A.No. 282 of 2017 & IA No. 734 of 2017 & IA No. 485 of 20187. A.No. 338 of 2018 & IA No. 1336 of 20188. A.No. 59 of 2016 and 60 of 20169.A.No. 244 of 2016 and 245 of 201610. A.No. 66 of 201711. A.No. 259 of 2017 & IA No. 1006 of 201812. A.No. 327 of 2018 & IA No. 1342 of 2018 & IA No. 1258 of 201913. A.No. 402 of 201814. A.No. 51 of 2019 & IA No. 1646 of 2018 & IA No. 1254 of 20191. A.No. 334 of 2018 & IA No. 1486 of 20182. A.No. 107 of 2019 & IA No. 461 of 20193. A.No. 27 of 2019 & IA No. 1719 of 2018 & IA No. 1112 of 20194. A.No. 96 of 20155. A.No. 37 of 2018 & IA No. 104 of 2018 & Batch 13.08.20191. DFR No. 1771 of 2019 & IA Nos. 790 & 791 of 20192. IA No. 625 of 2019 in DFR No. 637 of 20193. IA No. 736 of 2019 in DFR No. 1584 of 20194. IA No. 912 of 2019 in DFR No. 2102 of 20195.IA No.1226 of 2019 in DFR No. 2130 of 20186. IA No. 950 of 2019 & IA No. 951 of 2019 in DFR No. 2109 of 20197. IA No. 992 & 990 of 2019 in DFR No. 2112 of 20198. IA No. 1143 of 2019 in DFR No. 2155 of 20199. A No. 31of 201810.A.No. 310 of 201811.A.No. 31 of 2019 & IA No. 1429 of 201912.A.No. 193 of 2019 & IA No. 1479 of 201913. A.No. 194 of 2019 & IA No. 561 of 201914.IA No. 744 of 2019 in A No 263 of 201915. A.No. 79 of 201716. A.No. 309 of 201717. A.No. 310 of 201718. A.No. 326 of 201719. A.No. 330 of 201801. A. No. 127 of 2018 and IA. No.968 of 201802. A. No. 133 of 2019 and IA. No.74 of 2019, 342 of 201903. IA. No. 29 of 2019 In A. No. 205 of 2018 & IA. No. 241 of 201904. A. No. 301 of 2015 and IA. No.485 of 201505. A. No. 45 of 2018 and IA. No.902 of 2017, 1108 of 2017, 1109 of 201706. A. No. 161 of 2018 and IA. No.758 of 2018 09.08.20191. A.No. 386 of 2018 & IA Nos. 1495, 1496, 1497 & 1688 of 20182. A.No. 265 of 2019 & IA Nos. 1339, 1340 & 1407 of 20193-A.No. 25 of 2019 & IA 23 of 20194. A.No. 292 of 2014 in IA No. 25 of 2015 & IA No. 216 of 2016 & IA No. 419 of 2017 & IA No. 547 of 2018 & 548 of 20185. A.No. 105 of 2015 & IA Nos. 169 & 242 of 2015 & Batch6. A.No. 122 of 2015 & IA No.194 of 2015 & IA No. 898 of 2017 & A.No. 125 of 2016 & IA No. 280 of 20167. A.No. 266 of 20178. A.No. 267 of 20179. A.No. 161 of 2019 & IA No. 568 of 20192. A.No. 41 of 20183. A.No. 21 & 73 of 2019 01. IA No. 80 of 2019 In DFR. 4060 of 2018 IA No. 214 of 201902. IA No. 271 of 2019, 272 of 2019 In DFR 4770 of 201803. IA No. 522 of 2019 In DFR 5084 of 201804. A.No. 2 of 2019 and IA No.16 of 2019, 1082 of 201905. A.No. 55 of 2019 and IA No.1358 of 201906. A.No. 115 of 201907. A.No. 300 of 2015 and IA No. 631 of 201608. A.No. 200 of 2018 and IA No. 906 of 201809. RP No. 1 of 2019 08.08.20191-IA No. 1457 of 2019 in A.No. 294 of 2018 & IA No. 1510 of 2018 & IA Nos. 446, 642 & 640 of 20192-IA No. 1400 of 2019 in DFR No. 2202 of 20193-IA Nos. 1307,1303 & 1304 of 2019 in DFR No. 2203 of 20194-A.No. 204 of 2017 & IA No. 1473 of 20195-A.No. 103 of 20186-A.No. 249 of 20187-IA No. 785 of 2019 in DFR No. 1762 of 2019 & IA Nos. 783 of 20198-IA No. 694 of 2019 in A.No. 160 of 2019 & IA No. 695 of 201910-A.No. 15 of 201611-A.No. 18 of 201712-A.No. 156 of 201713-A.No. 167 of 2017 & IA No. 260 of 2017 & Batch14-A.No. 174 of 2017 & IA No. 414 of 201715-A.No. 237 of 201716-A.No. 34 of 201817-A.No. 36 of 201818-A.No. 229 of 2018 & IA No. 1115 of 2018 & IA No. 1434 of 20199. A. No. 31 of 2017 & A. No. 32 of 2017Supplementary A.No. 260 of 2019 & IA No. 1197 of 201901. A.No. 190 of 2018 & IA No. 878 of 201802. A.No. 248 of 2018 & IA No. 1073 of 201903. A.No. 295 of 2018 & IA No. 760 of 201804. A.No. 13 of 2019 & IA No. 623 of 201905. A.No. 239 of 2015 & IA No. 885 of 2017 and Batch06. A.No. 264 of 2018 07.08.2019IA No. 433 of 2019 in DFR No. 4984 of 2018 (1st order) (see a separate order also)1. A. No. 433 of 2019 in DFR No. 4984 of 2018 (2nd order) (see 1st order also)02. IA No. 1465 of 2019 in DFR No. 2238 of 20193. A. No. 33 of 2019 & IA No. 172 of 201906. IA No. 1269 of 2018 in DFR No. 3024 of 2018 & IA No. 1365 of 2019 & 1285 of 201807. IA No. 1423 of 2018 in DFR No. 3635 of 2018 & IA No. 1366 of 201915. A.No. 54 of 2019 & IA Nos. 56, 1382 & 1383 of 201920. A.No. 173 of 2019 & IA Nos. 715 & 1238 of 201926. IA No. 1389 of 2018 in A.No. 135 of 2018 & IA Nos. 631, 728 & 641 of 201842. A.No. 369 of 2018 & IA No. 1480 of 201843. A.No. 392 of 2018 & IA No. 1887 of 201844. A.No. 393 of 2018 & IA No. 1888 of 2018 & IA No. 1034 of 201901. A.No. 340 of 2018 & IA Nos. 1636 of 2018 & 31 of 2019 (1)02. A.No. 341 of 2018 & IA Nos. 1638 of 2018 & 34 of 201903. A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch04. IA Nos. 1447 & 1445 of 2019 in DFR No. 1317 of 201805. IA No. 802 of 2019 in DFR No. 1841 of 201908. IA No. 1455 of 2019 in DFR No. 4256 of 201809. IA No. 1451 of 2019 in DFR No. 4274 of 201810. A.No. 132 of 201911. O.P. No. 01 of 2019 & IA Nos. 1411 & 1413 of 201912. A.No. 358 of 201713. A.No. 172 of 2018 & IA Nos. 1083, 1193 & 1196 of 201914. A.No. 18 of 2019 & IA No. 1165 of 201916. A.No. 70 of 2019 & IA No. 1103 of 201917. A.No. 82 of 2019 & IA No. 1008 & 1354 of 201918. A.No. 112 of 2019 & IA Nos. 1355 & 1007 of 201919. A.No. 168 of 2019 & IA Nos. 510 & 1228 of 201921. O.P. No. 02 of 2019 & IA Nos. 1414 & 1415 of 201922. O.P. No. 03 of 2019 & IA Nos. 1417 & 1418 of 201923. O.P. No. 04 of 2019 & IA Nos. 1420 & 1422 of 201924. O.P. No. 05 of 2019 & IA Nos. 1423 & 1424 of 201925. O.P. No. 06 of 2019 & IA Nos. 1426 & 1428 of 201927. IA No. 925 of 2019 in A.No. 81 of 2019 & IA No. 1356 of 201928. IA No. 749 of 2019 in A.No. 233 of 201929. IA No. 747 of 2019 in A.No. 234 of 201930. IA No. 1182 of 2019 in A.No. 276 of 201931. A.No. 201 of 2014 & IA No. 316, 392, 394 of 2014 & 287 of 2015 & Batch32. A.No. 298 of 2014 & A.No. 86 of 2016 & IA No. 204 of 2016 & Batch33. A.No. 70 of 201734. A.No. 111 of 2019 & IA Nos. 935, 1274, 1372 & 1352 of 201935. A.No. 152 of 2016 & IA No. 1162 of 201636. A.No. 80 of 201737. A.No. 88 of 201738. A.No. 360 of 2017 & IA No. 786 of 201839. A.No. 361 of 201740. A.No. 367 of 201741. A.No. 350 of 2018 & IA No. 1191 of 201901. A.No. 91 of 2019 & IA No. 1051 of 201902. A. No. 129 of 201903. A. No. 320 of 2018 & IA No. 1292 of 201804. A. No. 343 of 2018 & IA No. 1674 of 2018, 1824 of 2019, 903 of 201905. A. No. 400 of 201806. A. No. 121 of 201907. A. No. 139 of 201908. A. No. 204 of 2016 & IA No. 195 of 201909. A. No. 400 of 2017 & IA No. 1166 of 2017 06.08.2019IA Nos. 477 & 1247 of 2019 in A.No. 223 of 2015 & BatchIA No. 615 of 2019 & A.No. 58 of 20171. A.No. 194 of 2018 & IA No. 134 of 2017 & 133 of 20173. IA No. 762 of 2019 in DFR No. 707 of 20194. IA No. 795 of 2019 in DFR No. 1861 of 20195. IA No. 1459, 316, 317 & 1311 of 2019 in DFR No. 4978 of 20186. IA No. 1251 of 2019 in DFR No. 2134 of 20197. A.No. 196 of 2019 & IA Nos. 1061 & 1351 of 20198. A.No. 258 of 2019 & IA No. 1360 of 20199. A.No. 268 of 2019 & IA No. 1256 & 1255 of 201910. A.No. 191 of 2019 & IA Nos. 917, 1046, 1099 & 1362 of 201911. A.No. 204 of 201712. A.No. 171, 173, 174, 175 & 188 of 201813. A.No. 240 of 201814. A.No. 354 of 2018 & IA No. 140 & 923 of 201915. A.No. 123 of 201916. A.No. 138 of 2019 & IA No. 1440 of 201917. A.No. 159 of 201918. A.No. 172 of 201919. A.No. 214 of 2019 & IA No. 738 of 201920. A.No. 215 of 2019 & IA No. 740 of 201921. A.No. 220 of 2019 & IA No. 1234 of 201922. A.No. 238 of 2019 & IA Nos. 929, 1003, 1026, 1027, 1036 & 1321 of 201923. IA No. 142 of 2019 in A.No. 35 of 2019 & IA Nos. 143 & 1021 of 201924. A.Nos. 31 & 32 of 201725. A.No. 243 of 2015 & IA Nos, 396 & 426 of 2015 & Batch26. A.No. 203 of 2016 & IA No. 987 of 201727. A.No. 157 of 201728. A.No. 235 of 201729. A.No. 36 of 201830. A.No. 73 of 2018 & IA No. 254 & 1345 of 201931. A.No. 277 of 2018 & IA No. 1199 of 2018A.Nos. 215 of 2018, 232 of 2018 & 383 of 201801. IA No. 496 of 2018 In DFR No. 930 of 201802. A.No. 99 of 201903. A.No. 55 of 201804. A.No. 16 of 201905. A.No. 83 of 201906. A.No. 127 of 2019 & IA No. 540 of 201907. A.No. 215 of 2018 and Batch08. A.No. 245 of 2018 & IA No. 981 of 2018, 1605 of 2018 05.08.2019IA No. 962 of 2019 in A.No. 242 of 201804. IA No. 1398 of 2019 in DFR No. 2221 of 201905. IA No. 1266 of 2019 in A.No. 92 of 2019 & IA No. 1057 of 201906. IA No. 1265 of 2019 in A.No. 98 of 2019 & IA No. 1055 of 201907. IA No. 1264 of 2019 in A.No. 122 of 2019 & IA No. 1056 of 201908. A.No. 118 of 2016 and A.No. 151 of 201609. IA No. 799 of 2019 in DFR No. 1581 of 201910. IA No. 1269 of 2018 in DFR No. 3024 of 2018 & IA No. 1285, 1365 of 201811. IA No. 1423 of 2018 in DFR No. 3635 of 2018 & IA No. 1366 of 201912. IA No. 733, 735 of 2019 in DFR No. 519 of 201913. IA No. 1076 of 2019 in DFR No. 2127 of 201914. IA No. 1437 of 2019 in DFR No. 2193 of 201915. A.No. 224 of 2019 & IA No. 1104 of 2019 & IA No. 805 of 2019 & IA No. 1106 of 201916. A.No. 29 of 2018 & IA No. 1271 of 2018 and A.No. 35 of 2018 & IA No. 1462 of 201817. A.No. 256 of 2018 & IA No. 1039 of 2018 & 609 of 201918. A.No. 267 of 2018 & IA No. 1242 of 201919. A.No. 364 of 201820. A.No. 373 of 201821. A.No. 36 of 2019 & IA No. 1853 of 2018 & IA No. 343 of 201922. A.No. 37 of 2019 & IA No. 67 of 201923. A.No. 38 of 2019 & IA No. 65 of 201924. A.No. 39 of 2019 & IA No. 63 of 201925. A.No. 52 of 2019 & IA No. 1856 of 201826. A.No. 53 of 2019 & IA No. 1851 of 201827. A.No. 63 of 201928. A.No. 74 of 201929. A.No. 143 of 2019 & IA No. 544 of 201930. A.No. 146 of 2019 & IA Nos. 627 & 1436 of 201931. A.No. 153 of 2019 & IA No. 665 of 201932. A.No. 158 of 2019 & IA No. 685 of 201933. A.No. 79 of 2016 & A.No. 153 of 201634. A.No. 263 of 2016 & IA No. 549 of 2016 & IA No. 1441 of 201935. A.No. 176 of 201736. A.No. 33 of 2019 & IA No. 172 of 201937. A.No. 143 of 2016 & IA No. 310 of 2016 & A.No. 144 of 2016 & IA No. 311 of 201638. A.No. 219 of 2016 & Batch39. A.No. 302 of 2016 & IA No. 628 of 201640. A.No. 339 of 2016 & IA No. 736 of 201641. A.No. 200 of 2017 & IA No. 394 of 201742. A.No. 248 of 2017 & 249 of 2017 & 345 of 201743. A.No. 403 of 2017 & IA No. 1179 of 2017 and A.No. 04 of 2018 & IA No. 24 of 201844. RP No. 06 of 2017 in A.No. 74 of 201545. A.No. 116 of 201846. A.No. 289 of 2018 & IA Nos. 204 & 523 of 201947. A.No. 303 of 201848. A.No. 369 of 2018 & IA No. 1480 of 201849. A.No. 392 of 2018 & IA No. 1887 of 201850. A.No. 393 of 2018 & IA No. 1888 of 2018 & IA No. 1034 of 2019IA No. 962 of 2019 in A.No. 42 of 2018 and Batch01. A.No. 209 of 201802. A.No. 148 of 2018 & IA No. 456 of 2018, A.No. 253 of 2018 & IA No. 129 of 201903. A.No. 247 of 201804. A.No. 260 of 2018 & IA No. 1114 of 201805. A.No. 401 of 2018 & IA No. 1173 of 2019, 1174 of 201906. A.No. 228 of 2015 & IA No. 374 of 201507. A.No. 238 of 2015, A.No. 269 of 2015 & IA No. 434 of 2015, A.No. 12 of 201608. A.No. 242 of 2015 & IA No. 462 of 2015, IA No. 463 of 201509. A.No. 225 of 2018 & IA No. 128 of 201910. OP. No. 01 of 2018, A.No. 104 of 2018 02.08.20191-A.No. 254 of 2019 & IAs 810, 1170, 809 & 811 of 20192-A.No. 265 of 2019 & IA Nos. 1339, 1340 & 1407 of 20193-A.No. 147 of 2016 & IA No. 316 of 20164-A.No. 39 of 2017 & IA Nos. 94, 95 & 187 of 2017 & IA Nos. 975 of 2018 & 1391 of 20195-A.No. 113 of 2015 & IA Nos. 183, 184, 185, 186 of 2015 & 1255 of 20186-A.No. 174 of 2016 & IA Nos. 380 of 20167-A.No. 97 of 2017 & IA No. 158 of 20178-A.No. 297 of 2018 & IA No. 1245, 1246, 1250, 1327, 1507, 1558 & 1890 of 2018 & IA Nos. 89 & 1317 of 20199-A.No. 300 of 2018 & IA No. 1247, 1248, 1251, 1326, 1320, 1508, 1559 & 1891 of 2018 & IA Nos. 90 & 1318 of 201901. A.No. 91 of 2019 & IA No. 1051 of 201902. A.No. 23 of 201803. A.No. 108 of 201804. A.No. 309 of 2018 & IA No. 570 of 201905. A.No. 28 of 201906. A.No. 41 of 2019 & IA No. 1357 of 201907. A.No. 329 of 2017 & IA No. 387 of 2018 01.08.20191. IA Nos. 1405 & 823 of 2019 in DFR No. 507 of 2019_01.08.192. IA No 1410 of 2019 in DFR No. 725 of 20193. IA No. 1137 of 2019 in DFR No. 2125 of 20194. A.No. 266 of 2019 & IA No. 1272 of 20195. A.No. 214 of 20186. A.No. 361 of 2018 & IA No. 1145 of 20197. A.No. 362 of 2018 & IA No. 1454 of 2018 & IA No. 1390 of 20198. A.No. 79 of 20199. A.No. 156 of 201910. A.No. 157 of 2019 & IA No. 1408 of 201911. RP No. 10 of 2016 in A.No. 185 of 201312. A.No. 265 of 2018 & IA No. 1170 of 201813. A.Nos. 217 of 2016 & 97 of 2018 & IA No. 243 of 201714. A.No. 225 of 201615. A.No. 124 of 201716. A.No. 163 of 2017 & IA No. 399 of 201717. A.No. 198 of 2017 & IA No. 971 of 201701. IA No. 331 of 2019 In DFR No. 4929 of 201802. A.No. 72 of 201903. A.No. 68 of 201904. A.No. 69 of 201905. A.No. 349 of 201806. A.No. 367 of 2018 & IA No. 1442 of 201807. A.No. 378 of 2018 & IA No. 970 of 2019, IA No. 1054 of 201908. A.No. 252 of 2018 & IA No. 1012 of 2018
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