DateCOURT-ICOURT-II 22.07.20191.A.No. 340 of 2016 & IA No. 703 of 2018 & IA No. 743 of 20162.IA No. 1204, 1214, 1215, 1298, & 1299 of 2018 in A.No. 261 of 20183.IA No. 1293 of 2019 in A.No. 02 of 20154.IA No. 1326 of 2019 in A. No. 119 of 2019 & IA No. 1212 of 20195.IA No. 751 of 2019 in DFR No. 1358 of 20196.IA No. 1177 & 818 of 2019 in DFR No. 689 of 20197.IA No. 1251 of 2019 in DFR 2134 of 20198.A.No. 221 of 2019 & IA No. 1245 of 20199.A.No. 222 of 201910.A.No. 223 of 201911.A.No. 163 of 2018 & IA No. 621 & 1327 of 201912.A.No. 289 of 2018 & IA Nos. 204 & 523 of 201913.A.No. 322 of 2018 & IA No. 1549 of 2018 & IA Nos. 245 & 969 of 201914.A.No. 335 of 2018 & IA No. 1414 of 2018 & 1075 of 201915.A.No. 375 of 2018 & IA No. 1811 of 201816.A.No. 04 of 2019 & IA Nos. 1805 of 2018 & IA No. 246 of 201917.A.No. 08 of 2019 & IA No. 1831 of 2018 & IA Nos. 248 & 643 of 201918.A.No. 87 of 2019 & IA No. 294 & 1192 of 201919.A.No. 101 of 2019 & IA No. 1859 of 2018 & IA No. 1166 of 201920.A.No. 189 of 2019 & IA No. 707 & 1308 of 201921.A.No. 192 of 201922.IA No. 998 of 2018 in A.No. 301 of 201823.IA No. 77 of 2019 in A.No. 26 of 201924.IA No. 1124 of 2019 in A.No. 207 of 2019 & IA No. 1123 of 201925.A.No. 260 of 2016 & IA Nos. 06 & 902 of 201826.A.No. 319 of 2016 & IA No. 665 of 2016 & IA No. 536 of 201727.A.No. 89 of 2018 & IA No. 843 of 201728.A.No. 94 of 2018 & IA No. 984 of 201729.A.No. 152 of 2015 and Batch30.A.No. 224 of 201631.A.No. 26 of 2017 & 27 of 2017 & 318 of 2017 & IA No. 74 of 201732.A.No. 36 of 201733.A.No. 47 of 2017 & IA No. 05 of 2017 & A.No. 87 of 2017 and Batch34.A.No. 187 of 201735.A.No. 194 of 2017 & IA Nos. 1131 & 1132 of 201936.A.No. 18 of 201837.A.No. 370 of 2018 & IA No. 1798 of 2018 1. A.No. 69 of 20181. A.No. 119 of 2019 & IA No. 1012 of 20192. A.No. 70 of 2018 & IA No. 97 of 2018 & 238 of 20193. A.No. 71 of 2018 & IA No. 85 of 2018 & 239 of 20184. A.No. 72 of 20185. A.No. 283 of 2017 & A.No. 131 and 231 of 20186. A.No. 192 of 2018 & IA No. 610 of 2019 19.07.20191-IA Nos. 813 & 812 of 2019 in DFR No. 1708 of 20192-A.No. 25 of 2019 & IA No. 23 of 20193- IA No. 884 of 2018 in A.No. 174 of 2016 & IA No. 380 of 2016 & IA No. 884 of 20184-A.No. 105 of 2015 & IA Nos. 169 & 242 of 2015 & Batch5-A.No. 297 of 2018 & IA No. 1245, 1246, 1250, 1327, 1507, 1558, 1890 of 2018 & IA Nos. 89 & 1317 of 20196-A.No. 300 of 2018 & IA No. 1247, 1248, 1251, 1326, 1320, 1508, 1559 & 1891 of 2018 & IA Nos. 90 & 1318 of 2019 1. A.No. 129 of 20192. A.No. 234 of 2018 & IA No. 33 & 240 of 193. A.No. 77 of 20194. A.No. 119 of 2018 & IA No. 577 of 20185. A.No. 164 of 2018 & IA No. 788 of 20186. A.No. 376 of 2018 & IA Nos. 1814 & 1815 of 2018 18.07.20191.IA No. 1273 of 2019 in DFR No. 2194 of 20192.IA Nos. 316, 317 & 1311 of 2019 in DFR No. 4978 of 20183.IA No. 773 of 2019 in DFR 1687 of 20194.IA No. 1009 of 2019 in DFR No. 1195 of 20195.IA No. 1137 of 2019 in DFR No. 2125 of 20196.IA No. 1160 of 2019 in DFR No. 2161 of 20197.A.No. 203 of 20198.A.No. 220 of 2019 & IA No. 1234 of 20199.A.No. 242 of 2019 & IA No. 1261 and 1260 of 201910. A.No. 191 of 2019 & IA Nos. 917, 1046 & 1099 of 201911.A.No. 96 of 201912.A.No. 125 of 2019 & IA Nos. 490 & 1146 of 201913.A.No. 188 of 2019 & IA No. 980 of 201914. A.No. 238 of 2019 & IA Nos. 929, 1003, 1026, 1027 & 1036 of 201915.A.No. 214 of 2019 & IA No. 738 of 201916.A.No. 215 of 2019 & IA No. 740 of 201917.IA No. 1210 of 2018 in A.No. 272 of 201818.IA No. 436 of 2019 in A.No. 102 of 201919.IA No. 517 of 2019 in A.No. 67 of 201920. A.Nos. 31 & 32 of 201721.A.No. 164 of 2015 & 165 of 2015 & Batch22.A.No. 257 of 2015 & Batch23. A.No. 78 of 201624.A.No. 110 of 2016 & IA No. 260 of 2016 & IA No. 1573 of 201825.A.No. 111 of 201626. A.No. 135 of 201627.A.No. 232 of 2016 & IA Nos. 496 of 2016 & 530 of 201628.A.No. 100 of 201729.A.No. 186 of 2017 & IA No. 437 of 201730.A.No. 265 of 2017 & IA No. 249 of 201731.A.No. 145 of 2018 & IA No. 690 of 20181. A.No. 260 of 2015 & IA No. 417 of 2015, A.No. 261 of 2015 & IA No. 418 of 2015 & Batch1. A.No. 379 of 2017 1. A.No. 402 of 2017 & IA No. 1177 of 20172. A.No. 98 of 2018 & IA No. 178 of 20183. A.No. 180 of 20184. A.No. 181 of 20185. A.No. 182 of 20186. A.No. 183 of 20187. A.No. 184 of 2018 17.07.20191 A.No. 113 of 2019 & IA No. 485 of 20192. IA No. 1271 of 2019 in A. No. 29 of 20183. IA No. 1274 of 2019 in IA No. 935 of 2019 in A.No. 111 of 20194. IA No. 1284 of 2019 in A.No. 93 of 2019 & IA No. 1281 of 20195. IA No. 1285 of 2019 in A.No. 94 of 2019 & IA No. 1282 of 20196. IA No. 1286 of 2019 in A.No. 95 of 2019 & IA No. 1283 of 20197. IA No. 745 of 2019 in DFR No. 1052 of 20198. IA No. 945 of 2019 in DFR No. 851 of 20199. IA No. 774 of 2019 in DFR No. 1865 of 201910. IA No. 777 of 2019 in DFR No. 1858 of 201911. IA No. 780 of 2019 in DFR No. 1927 of 201912. IA Nos. 1183 & 1181 of 2019 in DFR No. 2164 of 201913. IA No. 1143 of 2019 in DFR No. 2155 of 201914. IA No. 1226 of 2019 in DFR No. 2130 of 201915. IA No. 1076 of 2019 in DFR No. 2127 of 201916. A.No. 219 of 2019 & IA No. 1102 of 201917. A.No. 209 of 2019 & IA No. 1218 of 201918. A.No. 207 of 2019 & IA No. 1124 of 2019 & IA No. 1123 of 201919 A.No. 327 of 2018 & IA No. 1342 of 201820. A.No. 51 of 2019 & IA No. 1646 of 2018 & IA Nos. 1645, 904, 1254 & 1277 of 201921. A.No. 86 of 201922. A.No. 180 of 201923. A.No. 187of 2019 & IA No. 1014 of 201924. IA No. 876 of 2018 in A.No. 187 of 201825. IA No. 1410 of 2018 in A.No. 286 of 2018 & IA No. 1409 of 201826. A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch27. A.No. 189 of 201728. A.No. 313 of 2017 & IA No. 779 of 201729. A.No. 314 of 2017 & IA No. 781 of 201730. A.No. 315 of 2017 & IA No. 783 of 201731. A.No. 88 of 2019 & IA No. 372 of 2019IA No. 307 of 2018 in DFR No. 4478 of 2018 1. IA No. 430 of 2019 in DFR No. 277 of 20192. A.No. 84 of 20193. A.No. 329 of 2018 & IA No. 1571 of 20184. A.No. 159 of 2015 & IA No. 255 of 20155. A.No. 56 of 2018 & IA No. 640 of 20186. A.No. 105 of 2018 & IA No. 32 of 2018 16.07.20191.IA No. 742 of 2019 in DFR No. 838 of 20192. IA No. 787 of 2019 in DFR No. 1460 of 20193. IA Nos. 790 & 791 of 2019 in DFR No. 1771 of 20194. IA Nos. 793 & 794 of 2019 in DFR No. 1582 of 20195. IA No. 922 of 2019 in DFR No. 889 of 20196. IA No. 912 of 2019 in DFR No. 2102 of 20197. A.No. 204 of 2019 & IA No. 1063 of 20198. A.No. 206 of 2019 & IA No. 1016 and 1015 of 20199.A.No. 174 of 2019 & IA Nos. 716 & 717 of 201910.A.No. 175 of 2019 & IA Nos. 718 & 719 of 201911.A.No. 176 of 2019 & IA Nos. 720 & 721 of 201912.A.No. 177 of 2019 & IA Nos. 723 & 724 of 201913.A.No. 179 of 2019 & IA Nos. 725 & 906 of 201914.A.No. 182 of 2019 & IA Nos. 472 & 1221 of 201915.A.No. 230 of 2019 & IA No. 771 of 201916. A.No. 171, 173, 174, 175 & 188 of 201817. A.No. 273 of 2018 & IA No. 1340 of 201818.A.No. 75 of 2019 & IA No. 1178 of 201919. A No. 114 of 2019 & IA No. 184 of 201920.A.No. 184 of 2019 & IA No. 769 of 201921. IA No. 477 of 2019 in A.No. 223 of 2015 & IA No. 476 of 2019 in A.No. 225 of 2015 & Batch22. IA No. 505 of 2019 in A.No. 116 of 2019 & IA No. 588 of 201923. A.No. 260 of 2015 & IA No. 417 of 2015 & Batch24. A.No. 329 of 201625.A.No. 143 of 2017 & IA No. 22 of 2018 & A.No. 17 of 2018 & IA No. 79 of 201826.A.No. 216 of 2017 & 217 of 2017 & 218 of 2017 & Batch27.A.No. 334 of 201728.A.No. 379 of 201729. A.No. 213 of 201830.A.No. 155 of 2019 & IA No. 680 of 2019 1. IA No. 134 of 2019 in DFR No. 10 of 20192. A.No. 134 of 2019 & IA No. 1764 of 20183. IA No. 125 of 2019 in A.No. 77 of 2018 & IA No. 318 of 20184. A.No. 151 of 20185. A.No. 316 of 2018 & IA Nos. 1266 of 2018
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