DateCOURT-ICOURT-II 06.11.2019 1. A.No. 65 of 2019 & IA No. 301 of 2019_2. A.No. 66 of 20193. A.No. 91 of 2019 & IA No. 1051 of 20194. A.No. 110 of 2019 & IA Nos. 481 of 2019, 483 of 201905. A.No. 400 of 201806. A.No. 13 of 2019 & IA No. 623 of 201907. A.No. 20 of 2019 & IA No. 1503 of 201908. A.No. 92 of 201909. A.No. 98 of 201910. A.No. 122 of 201911. A.No. 139 of 201912. A.No. 151 of 201813. A.No. 8 of 2016 01.11.20191. A.No. 308 of 20192. A.No. 160 of 20173. A.No. 292 of 20144. A.No. 105 of 20155. A.No. 122 of 20156. A.No. 131 of 20167. A.No. 64 of 20198. A.No. 254 of 2019OP No. 01 of 2011 1. RP No. 8 of 2018, & IA No. 1187 of 20182. A.No. 191 of 2018 & IA No. 440 of 20193. A.No. 329 of 2018 & IA No. 1571 of 20184. A.No. 134 of 2019 & IA No. 1764 of 20195. A.No. 197 of 20156. A.No. 238 of 2015 and batch7. A.No. 56 of 2018 & IA No. 640 of 20188. A.No. 185 of 20189. A.No. 358 of 2018 & IA Nos. 1273 of 2018, 575 of 2019, 1118 of 2019 31.10.20191. IA No. 1925 of 2019 in DFR No. 2353 of 20192. IA No. 1929 of 2019 in DFR No. 2355 of 20193. IA No. 1933 of 2019 in DFR No. 2356 of 20194. IA No. 1939 of 2019 in DFR No. 2358 of 20195. IA Nos. 1492 & 824 of 2019 in DFR No. 3275 of 20186. IA No. 950 of 2019 & IA No. 951 of 2019 in DFR No. 2109 of 20197. IA No. 1115 of 2019 in DFR No. 2141 of 20198. IA Nos. 1918 & 1757 of 2019 in DFR No. 2303 of 20199. A.No. 355 of 201910. RP No. 05 of 2019 & IA No. 1211 of 201911. A.No. 258 of 2017 & IA No. 631 of 201712. A.No. 174 of 2019 & IA No. 716 of 201913. A.No. 175 of 2019 & IA No. 718 of 201914. A.No. 176 of 2019 & IA No. 720 of 201915. A.No. 177 of 2019 & IA No. 723 of 201916. A.No. 179 of 2019 & IA No. 725 of 201917. A.No. 188 of 2019 & IA No. 980 of 201918. A.No. 230 of 2019 & IA No. 771 of 201919. A.No. 246 of 2019 & IA Nos. 1945 & 911 of 201920. A.No. 248 of 2019 & IA Nos. 1190, 1930 & 1931 of 201921. A.No. 288 of 201922. A.No. 303 of 201923. A.No. 304 of 201924. A.No. 305 of 2019 & IA No. 1141 of 201925. IA Nos. 783 & 785 of 2019 in DFR No. 1762 of 201926. A.No. 91 of 201627. A.No. 301 of 2016 & IA No. 626 & 627 of 201628. A.No. 157 of 201729. A. No. 331 of 201830. A.No. 82 of 2019 & IA No. 1008 of 201931. A.No. 112 of 2019 & IA No. 1007 of 2019 1. A.No. 165 of 2019 & IA No. 585 of 20192. A.No. 97 of 2019 & IA No. 435 of 20193. A.No. 367 of 2018 & IA No. 1442 of 20184. A.No. 378 of 2018 & IA No. 970 of 2019, 1054 of 20195. A.No. 389 of 2018 & IA No. 763 of 20186. A.No. 140 of 20167. A.No. 100 of 20178. A.No. 46 of 2018 & IA No. 233 of 2018, 35 of 20199. A.No. 114 of 2018 30.10.2019CP No. 1 of 2019 A.No. 298 of 2014A.No. 224 of 2019A.No. 2 of 2015A.No. 05 of 2016A.No. 18 of 2018A.No. 18 of 2019A.No. 80 of 2016A.No. 81 of 2019A.No. 93 of 2017A.No. 108 of 2017A.No. 112 of 2017A.No. 114 of 2017A.No. 117 of 2017A.No. 154 of 2019A.No. 168 of 2019A.No. 189 of 2019A.No. 192 of 2019A.No. 224 of 2019A.No. 243 of 2016A.No. 250 of 2019A.No. 251 of 2019A.No. 252 of 2019A.No. 289 of 2018A.No. 301 of 2019A.No. 313 of 2019A.No. 314 of 2019A.No. 320 of 2019A.No. 369 of 2018A.No. 392 of 2018A.No. 393 of 2018DFR No. 595 of 2019DFR No. 2160 of 2019DFR No. 2271 of 2019DFR No. 2279 of 2019DFR No. 3024 of 2018DFR No. 3635 of 2018 1. IA No. 80 of 2019, 214 of 2019 In DFR 4060 of 20182. A.No. 162 of 2019 & IA No. 582 of 20193. A.No. 129 of 20194. A.No. 164 of 2019 & IA Nos. 650 of 2019, 1655 of 20195. A.No. 23 of 20186. A.No. 274 of 2018 & IA No. 1637 of 20197. A.No. 40 of 2019 & IA Nos. 192 of 2019, 1812 of 2019, 1278 of 20198. A.No. 228 of 2015 & IA No. 374 of 20159. A.No. 307 of 201810. A.No. 394 of 201811. A.No. 395 of 201812. A.No. 398 of 201813. A.No. 399 of 2018 & IA No. 1040 of 2019 25.10.2019 OP No. 3 of 2018A.No. 99 of 2018A.No. 99 of 2019A.No. 101 of 2018A.No. 169 of 2018A.No. 193 of 2018A.No. 224 of 2018A.No. 258 of 2018A.No. 286 of 2015A.No. 2 of 2019 24.10.20191. A.No. 225 of 20181a. A.No. 150 of 20171b. A.No. 185 of 20191c. A.No. 110 of 20162. DFR No. 1929 of 20193. DFR No. 2130 of 20194. DFR No 2205 of 2019 & IA No. 1315 of 20195. DFR No. 2220 of 20196. DFR No. 2260 of 20197. DFR No. 4936 of 20188. A.No. 331 of 20199. A.No. 171 of 201810. A.No. 253 of 2018 & IA Nos. 1515 and 129 of 201911. A.No. 96 of 201912. A.No. 198 of 201913. A.No. 241 of 201914. A.No. 261 of 201915. A.No. 283 of 201916. A.No. 162 of 201617. A.No. 223 of 201518. A.No. 203 of 201619. A.No. 331 of 201620. A.No. 167 of 201721. A.No. 220 of 201722. A.No. 242 of 201723. A.No. 310 of 201724. A.No. 378 of 201725. A.No. 214 of 201826. A.No. 285 of 201827. A.No. 07 of 201928. A.No. 152 of 201929. A.No. 172 of 2019 1. A.No. 186 of 2018 & IA No. 525 of 2018 & IA No. 448 of 20192. A.No. 219 of 2018 & IA No. 1083 of 2018 and batch3. A.No. 257 of 20184. A.No. 259 of 2018 & IA No. 656 of 2018 & IA No. 657 of 20185. A.No. 398 of 20186. A.No. 262 of 20187. A.No. 325 of 2018 & IA No. 1195 of 20188. A.No. 46 of 2019 23.10.2019CP No. 1 of 20192. IA No. 839 of 2019 in DFR No. 175 of 20193. IA Nos. 1584 & 826 of 2019 in DFR No. 328 of 20194. IA Nos. 1402 & 1005 of 2019 in DFR No. 2114 of 20195. IA Nos. 1444 & 1017 of 2019 in DFR No. 2116 of 20196. IA Nos. 1477 & 1019 of 2019 in DFR No. 2117 of 20197. IA No. 1028 of 2019 IN DFR No. 2118 of 20198. IA Nos. 1520 & 1030 of 2019 in DFR No. 2119 of 20199. IA Nos. 1605 & 1032 of 2019 in DFR No. 2120 of 201910. IA No. 1734 of 2019 in DFR No. 2294 of 201911. IA Nos. 1792 & 1789 of 2019 in DFR No. 2311 of 201912. IA No. 1886 of 2019 in DFR No. 2336 of 201913. A.No. 346 of 2019 & IA Nos. 1820, 1819 & 1845 of 201914. A. No. 351 of 2019 & IA Nos. 1767, 1768, 1769, 1866 & 1867 of 201915. IA Nos. 1836 & 1917 of 2019 in DFR No. 2328 of 201916. A. No. 340 of 2019 & IA Nos. 1749 , 1796 & 1797 of 201917. A.No. 353 of 2019 & IA Nos. 1397 & 1849 of 201918. A.No. 295 of 2017 & IA Nos. 805, 1083 of 2017 and IA Nos. , 821, 955 of 2018 & IA No. 384 of 2019 & Batch19. A.No. 356 of 2018 & IA No. 1349 of 2018 & IA No. 1323 of 201920. A.No. 223 of 201921. OP No. 01 of 2019 & IA Nos. 1686 & 1902 of 201922. OP No. 02 of 2019 & IA Nos. 1415 & 1907 of 201923. OP No. 03 of 2019 & IA Nos. 1418 & 1903 of 201924. OP No. 04 of 2019 & IA Nos. 1422 & 1906 of 201925. OP No. 05 of 2019 & IA Nos. 1424 & 1905 of 201926. OP No. 06 of 2019 & IA Nos. 1428 & 1904 of 201927. EP No. 01 of 2019 & IA No. 1682 of 201928. A.No. 266 of 2016 & IA No. 561 of 201629. A.No. 130 of 2018 & IA No. 610 of 201830. A. No. 33 of 2019 & IA No. 172 of 201931. A.No. 71 of 201632. A.No. 224 of 201633. A.No. 41 of 201734. A.No. 55 of 2017 and Batch35. A.No. 66 of 201736. A.No. 80 of 2017 & IA No. 1891 of 201937. A.No. 83 of 201738. A.No. 89 of 2017 & IA No. 231 of 201739. A.No. 109 of 201740. A.No. 115 of 2017 & IA No. 210 of 201741. A. No. 8 of 2018 & IA No. 793 of 201742. A.No. 58 of 201843. A.No. 189 of 201844. A.No. 304 of 201845. A.No. 63 of 201946. A.No. 153 of 2019 & IA No. 665 of 20191. A.No. 340 of 20162. A.No. 89 of 20183. A.No. 201 of 20144. A.No. 3 of 20191. A.No. 294 of 2017 1. A.No. 129 of 20192. A.No. 127 of 2018 & IA No. 968 of 20183. A.No. 195 of 2018 & IA No. 896 of 2018 & IA No. 986 of 20194. A.No. 260 of 2018 & IA No. 1114 of 20185. A.No. 16 of 20196. A.No. 242 of 2015 & IA No. 462 of 2015 & IA No. 463 of 20157. A.No. 19 of 2018 & IA No. 247 of 2018 & IA No. 88 of 2018 and batch8. A.No. 161 of 2018 & IA No. 758 of 20189. A.No. 395 of 2018 22.10.2019IA No. 818 of 2019 in DFR No. 689 of 2019IA No. 912 of 2019 in DFR No. 2102 of 2019IA No. 1129 of 2019 in DFR No. 2146 of 2019IA Nos. 1635 & 1633 of 2019 in DFR No. 2275 of 20195. DFR No. 2272 of 20196. DFR No. 2292 of 20197. DFR No. 2313 of 20198. DFR No. 2326 of 20199. A.No. 312 of 201910. A.No. 348 of 201911. A.No. 295 of 201712. A.No. 31 of 201813. A.No. 11 of 201914. A.No. 14 of 201915. A.No. 70 of 201916. A.No. 349 of 201917. A.No. 89 of 201918. A.No. 90 of 201919. A.No. 210 of 201920. A.No. 211 of 201921. A.No. 212 of 201922. A.No. 213 of 201923. A.No. 242 of 201924. A.No. 282 of 201625. A.No. 79 of 201726. A.No. 100 of 201727. 186 of 201728. A.No. 237 of 201729. A.No. 262 of 201730. A.No. 309 of 201731. A.No. 326 of 201732. A.No. 34 of 201833. A.No. 36 of 201834. A.No. 128 of 201935. A.No. 259 of 201936. A.No. 295 of 2019A.No. 211 of 2018 1. IA No. 522 of 2019 In DFR No. 5084 of 20182. A.No. 156 of 2018 & IA No. 1114 of 20193. A.No. 352 of 2018 & IA No. 1704 of 20184. A.No. 226 of 2015 & IA No. 371 of 20155. A.No. 109 of 20186. A.No. 110 of 20187. A.No. 132 of 2018 21.10.20191. DFR No. 2328 of 2019 & IA No. 1837 OF 20192. A.No. 298 of 2014 & Batch3. DFR No . 2152 of 20194. DFR No. 2297 of 2019 & IA No. 1874 of 20195. DFR No. 2316 of 2019 & IA No. 1822 of 20196. DFR No. 2336 of 2019 & IA No. 1886 of 20197. A.No. 347 of 2019 & IA No. 1743 of 20198. A.No. 338 of 2019 & IA No. 1761 of 2019 & IA No. 1760 of 20199. A.No. 288 of 2017 & IA No. 628 of 201710. A.No. 358 of 201711. A.No. 396 OF 2017 & IA No. 852 of 2017 & Batch12. A.No. 86 OF 201913. A.No. 126 OF 2019 & IA No. 533 OF 2019 & IA No. 1733 OF 201914. A.No. 167 OF 201915. A.No. 199 OF 2019 & IA No. 1879 OF 201916. A.No. 232 OF 2019 & IA No. 1696 OF 201917. A.No. 240 OF 2019 & IA No. 674 OF 2019 & IA No. 1877 OF 201918. A.No. 279 OF 2019 & IA No. 1409 OF 201919. A.No. 56 OF 2015 & Batch20. A.No. 94 of 201621. A.No. 319 OF 2016 & IA No. 665 OF 2016 & IA No. 536 OF 201722. A.No. 21 of 201923. A.No. 230 OF 201624. A.No. 244 OF 2016 & Batch25. A.No. 26 OF 2017 & Batch26. A.No. 36 OF 201727. A.No. 64 of 201728. A.No. 82 OF 201729. A.No. 322 OF 201730. A.No. 361 OF 201731. A.No. 367 OF 201732. RP No. 6 OF 201733. A.No. 154 OF 201834. A.No. 212 OF 201835. A.No. 246 OF 2018 & IA No. 1499 OF 201836. A.No. 207 of 2019 & IA No. 1124 of 2019 & IA No. 1759 of 20191. A.No. 301 of 20182. A.No. 26 of 2019 1.IA No. 410 of 2019 In DFR No. 5075 of 20182. A.No. 381 of 2018 & IA Nos. 1836 of 2018, 1395 of 20193. A.No. 201 of 2018 & IA No. 997 of 20194. A.No. 301 of 2015 & IA No. 485 of 20155. A.No. 356 of 20176. A.No. 400 of 2017 & IA No. 1166 of 20177. A.No. 149 of 20188. A.No. 200 of 2018 & IA No. 906 of 20189. RP No. 1 of 2019 & IA No. 1518 of 2019 In A.No. 175 of 2015 18.10.20191. IA No. 1884 of 2019 in A.No. 297 of 2018 & IA Nos. 1245, 1246, of 2018 & Batch2. IA No. 1885 of 2019 in A. No. 300 of 2018 & IA Nos. 1247, 1248, of 2018 & Batch3. A.No. 292 of 2014 & IA No. 25 of 2015 & IA Nos. 216 of 2016, 419 of 2017, 547 & 548 of 20184. A.No. 133 of 2018 & IA Nos. 591 of 2018 & 1267 of 20195. A.No. 134 of 2018 & IA Nos. 595 of 2018 & 1268 of 20196. A.No. 174 of 2016 & IA No. 380 of 2016 & IA No. 1678 of 20197. A.No. 266 of 20178. A.No. 267 of 20179. A.No. 25 of 2019 & IA No. 23 of 201910. A.No. 161 of 2019 & IA No. 568 of 2019 1. A.No. 302 of 2018 & IA No. 1120 of 20182. A.No. 336 of 2018 & IA No. 569 of 2019, 1279 of 20193. A.No. 133 of 2019 & IA No. 74 of 2019, 342 of 20194. A.No. 281 of 2015 & IA Nos. 460 of 2015, 480 of 2015, 332 of 2016, 387 of 20165. A.No. 329 of 2017 & IA No. 387 of 20186. A.No. 164 of 2018 & IA No. 788 of 20187. A.No. 245 of 2018 & IA No. 981 of 2018, 1605 of 20188. A.No. 319 of 2018 & IA No. 1534 of 2018 17.10.20191. DFR No. 2232 of 20192. DFR No. 2233 of 20193. DFR No. 563 of 20194. DFR No. 2107 of 20195. DFR No. 2110 of 20196. DFR No. 2165 of 20197. DFR No. 2171 of 20198. DFR No. 2283 of 20199. DFR No. 2312 of 201910. A.No. 291 of 201912. A.No. 292 of 201912. A.No. 339 of 201913. A.No. 390 of 201814. A.No. 145 of 201915. A.No. 171 of 201916. A.No. 178 of 201917. A.No. 220 of 201918. A.No. 253 of 201919. A.No. 326 of 201920. A.No. 327 of 201921. A.No. 25 of 201722. A.No. 101 of 201723. A.No. 110 of 201724. A.No. 178 of 201725. A.No. 180 of 201726. A.No. 240 of 201727. A.No. 92 of 201628. A.No. 2 of 201729. A.No. 56 of 201730. A.No. 156 of 201731. A.No. 260 of 201732. A.No. 264 of 201733. A.No. 216 of 2018 1. A.No. 384 of 20182. A.No. 72 of 20193. A.No. 92 of 2018 & IA No. 1042 of 20194. A.No. 371 of 2018 & IA No. 734 of 20185. A.No. 376 of 2018 & IA Nos. 1814 of 2018, 1815 of 20186. A.No. 264 of 20187. OP No. 1 of 2018 & Batch
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