DateCOURT-ICOURT-II 31.07.20191.CP No. 01 of 2019 & IA No. 1324 of 20192.IA No. 1434 of 2019 in A.No. 229 of 2018 & IA No. 1115 of 20183.A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 20184.A.No. 227 of 2019 & IA No. 1161 of 20195.IA No. 153 of 2019 IN DFR No. 405 of 20196.IA No. 681 of 2019 in DFR No. 721 of 20197.IA No. 945 of 2019 in DFR No. 851 of 20198.IA No. 675 of 2019 in DFR No. 931 of 20199.IA No. 745 of 2019 in DFR No. 1052 of 201910.IA No. 726 & 727 of 2019 in DFR No. 1915 of 201911.IA No. 1074 of 2019 in DFR No. 2126 of 201912.A.No. 202 of 2019 & IA Nos. 1079 & 1080 of 201913.A.No. 205 of 2019 & IA Nos. 1077 & 1078 of 201914.A.No. 337 of 2018 & IA No. 524 of 201915.A.No. 62 of 2019 & IA Nos. 270 & 1435 of 201916.A.No. 126 of 2019 & IA Nos. 533 & 534 of 201917.A.No. 170 of 2019 & IA No. 709 of 201918.A.No. 246 of 2017 & A.No. 247 of 201719.A.No. 89 of 2018 & IA No. 843 of 201720.A.No. 94 of 2018 & IA No. 984 of 201721.A.No. 189 of 2019 & IA No. 707 of 201922.A.No. 192 of 201923.A.No. 286 of 201624.A.No. 222 of 2017 & IA No. 449 of 201725.A.No. 226 of 2017 & IA No. 452 of 201726.A.No. 242 of 201727.A.No. 323 of 2017 & IA No. 828 of 201728.A.No. 391 of 201729.A.No. 95 of 201830.A.No. 123 of 201831.A.No. 140 of 201832.A.No. 05 of 201933.A.No. 06 of 201901. A.No. 156 of 2018 & IA No. 1114 of 201902. A.No. 97 of 2019 & IA No. 435 of 201903. A.No. 128 of 2018 & IA No. 605 of 2018, IA No. 391 of 201904. A.No. 302 of 2018 & IA No. 1120 of 201805. A.No. 138 of 201506. A.No. 109 of 201807. A.No. 110 of 201808. A.No. 2019 of 2018 & IA No. 1083 of 2018, A.No. 165 of 2018 & IA No. 790 of 2018, A.No. 166 of 2018 & IA. No. 794 of 2018 30.07.201901. IA No. 1416 of 2019 in DFR No. 2223 of 201902. IA No. 1419 of 2019 in DFR No. 2224 of 201903. IA No. 1421 of 2019 in DFR No. 2225 of 201904. IA No. 1425 of 2019 in DFR No. 2226 of 201905. IA No. 1427 of 2019 in DFR No. 2227 of 20191. IA No. 1039 of 2019 in A.No. 312 of 20182.IA No. 615 of 2019 in A.No. 58 of 2017 & IA No. 162 of 2017 & 363 of 2017, 299 of 20193 IA No. 699 of 2019 in DFR No. 1633 of 20194 IA No. 1129 of 2019 in DFR No. 2146 of 20195. IA No. 1149 of 2019 in DFR No. 2158 of 20196. IA No. 1377 of 2019 in DFR No. 2105 of 20197. IA No. 1375 of 2019 in DFR No. 2104 of 2019 & IA No. 920 of 20198. A.No. 229 of 2019 & IA No. 949 of 20199.A.No. 258 of 2019 & IA Nos. 1360 & 1359 of 201910.A.No. 259 of 2019 & IA Nos. 1368 & 1367 & 1369 of 201911.A.No. 260 of 2019 & IA No. 1197 of 201912.A.No. 9 of 2019 & IA No. 1667, 1668 of 2018 & IA Nos. 364, 548 & 1013 of 201913. A.No. 11 of 2019 & IA No. 1664, 1665 of 2018 & IA No. 363 of 201914.A.No. 14 of 2019 & IA No. 1672 of 2018 & Batch15. IA No. 1261 of 2019 in A.No. 242 of 2019 & IA No. 1260 of 201916.A.Nos. 288 of 2016 & 84 of 2017 & IA No. 97 of 2017 & A.No. 85 of 201717.A.Nos. 25 of 2017 & 311 of 201718.A.No. 101 of 201719.A.No. 110 of 201720.A.No. 178 of 201721.A.No. 180 of 201722.A.No. 240 of 201723.A.No. 340 of 2017 & IA No. 694 of 201724. A.No. 125 of 201801. A.No. 224 of 201802. A.No. 46 of 201903. A.No. 186 of 2018 & IA No. 525 of 2018, IA No. 448 of 201904. A.No. 222 of 2018 & IA No. 619 of 201905. A.No. 223 of 2018 & IA No. 600 of 2019 29.07.2019IA No. 1412 of 2019 in DFR No. 2222 of 201902. IA No. 1325 of 2019 in DFR No. 2207 of 201903. IA No. 1330 of 2019 in DFR No. 2209 of 201904. A.No. 118 of 2016 and A.No. 151 of 201605. IA No. 686 of 2019 in DFR No. 3773 of 201806. IA No. 702 of 2019 in DFR No. 4243 of 201807. IA No. 1066 of 2019 in DFR No. 2124 of 2019 & IA No. 1409 of 201908. IA No. 1295 of 2019 in DFR No. 2199 of 201909. IA No. 1120 of 2019 in DFR No. 2143 of 201910. IA No. 1139 of 2019 in DFR No. 2152 of 201911. A.No. 255 of 2019 & IA Nos. 1179 & 1180 of 201912. A.No. 256 of 201913. A.No. 257 of 2019 & IA No. 1364 of 201914. A.No. 105 of 2019 & IA No. 1167 of 201915. A.No. 106 of 2019 & IA No. 1168 of 201916. A.No. 131 of 2019 & IA Nos. 1551 of 201817. A.No. 145 of 201918. A.No. 154 of 201919. IA No. 1055 of 2018 in A.No. 72 of 2016 & Batch20. IA No. 1124 of 2019 in A.No. 207 of 2019 & IA No. 1123 of 201921. A.No. 94 of 201622. A.No. 260 of 2016 & IA Nos. 06 & 902 of 201823. A.No. 33 of 2019 & IA No. 172 of 201924. A.No. 111 of 2019 & IA Nos. 935, 1274, 1372 & 1352 of 201925. A.No. 113 of 2019 & IA No. 485 of 201926. A.No. 189 of 2019 & IA No. 707 of 201927. A.No. 192 of 201928. A.No. 266 of 2016 & IA No. 561 of 201629. A.No. 311 of 2016 & IA No. 640 of 201630. A.No. 55 of 2017 & A.No. 22 of 2017 & IA No. 694 of 2016 & A.No. 208 of 2017 & IA Nos. 352 & 354 of 201731. A.No. 83 of 201732. A.No. 112 of 2017 & IA No. 987 of 201833. A.No. 137 of 201734. A.No. 158 of 2017 & IA No. 575 of 2018 & A.No. 316 of 201735. A.No. 177 of 201736. A.No. 213 of 201737. A.Nos. 227 of 2017, 319 of 2017, 320 of 2017 & 321 of 201738. A.No. 257 of 201739. A.No. 339 of 201740. A.No. 251 of 2018 & IA No. 1234 of 201841. A.No. 289 of 2018 & IA Nos. 204 & 523 of 201901. A.No. 265 of 2019 & IA Nos. 1339, 1340 & 1407 of 20192-IA No. 1341 of 2019 in DFR No. 2211 of 20193-A.No. 244 of 2019 & IA Nos. 1194 & 1195 of 20194-A.No. 64 of 2019 & IA Nos. 209 of 2019 & 998 of 20195-A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016 & IA No. 419 of 2017 & IA No. 547 of 2018 & 548 of 20186-A.No. 39 of 2017 & IA Nos. 94, 95 & 187 of 2017 & IA Nos. 975 of 2018 & 1391 of 20197-A.No. 131 of 2016 & IA Nos 292 of 2016, IA Nos. 434 2018 & 1371 of 2018 & Batch01. A.No. 265 of 2019 & IA Nos. 1339, 1340 & 1407 of 2019 01. A.No. 78 of 2019 & IA No. 1353 of 201902. A.No. 66 of 201903. A.No. 147 of 2019 & IA No. 614 of 201904. A.No. 191 of 2018 & IA No. 440 of 201905. A.No. 195 of 2018 & IA No. 896 of 2018 & IA No. 986 of 201906. A.No. 17 of 201907. A.No. 117 of 201908. A.No. 226 of 2015 & IA No. 371 of 201509. A.No. 10 of 201810. A.No. 106 of 2018 & IA No. 513 of 2018, A.No. 136 of 2018 & IA No. 625 of 2018, A.No. 146 of 2018 & IA No. 662 of 2018 Batch 26.07.20191-A.No. 258 of 2019 & IA Nos. 1360 & 1359 of 2019 (Ref. DFR No. 2214 of 2019)1-A.No. 259 of 2019 & IA Nos. 1368,1367 & 1369 of 2019 (Ref. DFR No.2216 of 2019)2-IA No. 1341 of 2019 in DFR No. 2211 of 20193-A.No. 244 of 2019 & IA Nos. 1194 & 1195 of 20194-A.No. 64 of 2019 & IA Nos. 209 of 2019 & 998 of 20195-A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016 & IA No. 419 of 2017 & IA No. 547 of 2018 & 548 of 20186-A.No. 39 of 2017 & IA Nos. 94, 95 & 187 of 2017 & IA Nos. 975 of 2018 & 1391 of 20197-A.No. 131 of 2016 & IA Nos 292 of 2016, IA Nos. 434 2018 & 1371 of 2018 & Batch 01. A.No. 381 of 2018 & IA No. 1836 of 201802. A.No. 164 of 2019 & IA No. 650 of 201903. A.No. 339 of 2018 & IA No. 1339 of 201804. A.No. 56 of 201905. A.No. 80 of 2018 25.07.2019IA No. 921 of 2019 in A.No. 331 of 2018 & IA No. 1564 of 20182. IA No. 1361 of 2019 in DFR No. 2214 of 20193. IA No. 1380 of 2019 in DFR No. 2216 of 20194.. IA No. 743 of 2019 in DFR No. 1699 of 20195. IA No. 1064 of 2019 in DFR No. 1909 of 20196. IA No. 1115 of 2019 in DFR No. 2141 of 20197. IA No. 1126 of 2019 in DFR No. 2145 of 20198. IA No. 1310 of 2019 in DFR No. 2131 of 2019 & IA No. 1087 of 20199. IA No. 1111 of 2019 in DFR No. 2138 of 201910. A.No. 236 of 201911. A.No. 248 of 201912.A.No. 182 of 201913.A.No. 230 of 2019 & IA No. 771 of 201914.A.No. 372 of 201815.A.No. 09 of 2019 & IA No. 1667, 1668 of 2018 IA No. 364, 548, 1013 of 201916.A.No. 11 of 2019 & IA No. 1664, 1665 of 2018 & IA No. 363 of 201917.A.No. 14 of 2019 & IA No. 1672 of 201818. A.No. 60 of 2019 & IA No. 1899 of 2018 & IA Nos. 959 & 979 of 201919.A.No. 184 of 2019 & IA No. 769 of 201920. A.No. 188 of 2019 & IA 980 of 201921.A.No. 242 of 2019 & IA No. 1261 and 1260 of 201922. 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 & Batch23. A.Nos. 92 & 93 of 201624. A.No. 23 of 201725. A.No. 34 of 2017 & IA Nos. 403 & 487 of 201726.A.No. 37 of 201727. A.No. 86 of 201728. A.No. 331 of 2017 & IA Nos. 857 & 950 of 201729. A.No. 341 of 2017 & IA No. 686 of 2017 & A.No. 342 of 2017 & IA No. 688 of 201730. A.No. 349 of 2017 & IA Nos. 945 of 201731. A.No. 364 of 201732. A.No. 211 of 2018 & IA No. 995 of 201833. A.No. 285 of 201834. A.No. 377 of 2018 & IA No. 825 of 2018 01. A.No. 104 of 2019 & IA No. 1058 of 2019, IA No. 454 of 2019, IA No. 1227 of 201902. A.No. 137 of 201903. A.No. 273 of 2015 & IA No. 441 of 201504. A.No. 357 of 2017 & IA No. 969 of 2017, A.No. 22 of 201805. A.No. 85 of 2018 24.07.20191. EP No. 01 of 2017 in A.No. 228 of 2012 & IA No. 126 of 2018 & Batch2. IA Nos. 1215, 1299, 1204 & 1298 of 2018 in A.No. 261 of 20183. IA No. 962 of 2019 in A.No. 42 of 2018 & Batch4. DFR No. 1771 of 2019 & IA Nos. 790 & 791 of 20195. IA No. 1263 of 2019 in DFR 568 of 20196. IA Nos. 1249 & 814 of 2019 in DFR 1034 of 20197. IA No. 736 of 2019 in DFR No. 1584 of 20198. IA No. 601 of 2019 in DFR No. 1397 of 20199. IA No. 625 of 2019 in DFR No. 637 of 2019 & IA No. 1309 of 201910. IA No. 681 of 2019 in DFR No. 721 of 201911. IA Nos. 1091 & 1090 of 2019 in DFR No. 1895 of 201912. IA No. 433 of 2019 in DFR No. 4984 of 201813. IA Nos. 1183 & 1181 of 2019 in DFR No. 2164 of 201914. A.No. 226 of 2019 & IA No. 1093 of 201915. A.No. 235 of 2019 & IA Nos. 1108 & 1107 of 201916. A.No. 237 of 201917. RP No. 03 of 2019 in A.No. 209 of 201518. A.No. 344 of 2018 & IA No. 606 of 201919. A.No. 391 of 201820. A.No. 54 of 2019 & IA Nos. 56, 607, 633 & 905 of 201921. A.No. 148 of 2019 & IA Nos.1220 & 1371 of 201922. IA No. 1389 of 2018 in A.No. 135 of 2018 & IA Nos. 631, 728 & 641 of 201823. IA.No. 37 of 2019 in A.No. 30 of 201924. IA No. 436 of 2019 in A.No. 102 of 201925. IA No. 749 of 2019 in A.No. 233 of 201926. IA No. 747 of 2019 in A.No. 234 of 201927. IA No. 1124 of 2019 in A.No. 207 of 2019 & IA No. 1123 of 201728. A.No. 144 of 2015 & IA Nos. 220 & 221 of 201929. A.No. 158 of 201630. A.No. 215 of 2016 & Batch31. A.No. 263 of 2016 & IA No. 549 of 201632. A.No. 108 of 2017 & A.No. 142 of 2017 & IA No. 272 of 2017 & Batch33. A.No. 111 of 2019 & IA Nos. 935, 1274 & 1372 of 201934. A.No. 182 of 201635. A.Nos. 291 of 2016 & 92 of 201736. A.No. 327 of 201637. A.No. 344 of 201638. A.No. 52 of 2017 & IA No. 145 of 2017 & Batch39. A.No. 89 of 2017 & IA No. 231 of 201740. A.No. 91 of 201741. A.No. 127 of 201742. A.No. 250 of 2018 & IA No. 361 of 2019 A.No. 168 of 2018A.No. 197 of 2015A.No. 274 of 2018A.No. 294 of 2018 & IA. No. 1510 of 2018, IA No. 446 of 2019, IA No. 642 of 2019 & IA No. 640 of 2019A.No. 377 of 2017 23.07.20191.IA No. 1301 of 2019 in DFR No. 2202 of 20192.IA No. 1337 of 2019 in DFR No. 2199 of 20193. IA No. 671 of 2019 in DFR No. 606 of 20194.IA No. 730 of 2019 in DFR No. 526 of 20195. IA No. 1147 of 2019 in DFR No. 2157 of 20196. IA No. 1142 of 2019 in DFR No. 2154 of 20197. IA No. 1252 of 2019 in DFR No. 2153 of 20198. IA No. 1269 of 2019 in DFR No. 2151 of 20199. IA No. 1136 of 2019 in DFR No. 2148 of 201910.IA No. 433 of 2019 in DFR No. 4984 of 201811. A.No. 152 of 2019 & IA Nos. 559 & 1346 of 201912.A.No. 191 of 2019 & IA Nos. 917, 1046 & 1099 of 201913. A.No. 175 of 201714. A.No. 390 of 201815. A.No. 397 of 2018 & IA No. 934, 1895 of 201816. A.No. 42 of 2019 & IA Nos. 196 & 197 of 201917.A.No. 45 of 2019 & IA No. 1048 of 201918. A.No. 118 of 201919. A.No. 185 of 2019 & IA No. 993, 1156 of 201920. A.No. 238 of 2019 & IA No. 929, 1003, 1026, 1027, 1036, 1321 of 201921. IA No. 785 of 2019 in DFR No. 1762 of 2019 & IA No. 783 of 201922. A.No. 243 of 2015 & IA Nos.396 & 426 of 2015 & Batch23. A.No. 61 of 2016 & IA No. 153 of 2016 & IA No. 281 of 201924. A.No. 175 of 201625.A.No. 56 of 2017 & IA Nos. 155 of 2017 & 444 of 201726. A.No. 141 of 2017 & IA No. 359 of 201727. A.No. 150 of 2017 & IA No. 651 of 2017 & 632 of 201828. A.No. 236 of 2017 & IA No. 421 of 201729. A.No. 262 of 2017 & IA No. 389 of 2017 & IA Nos. 325 & 326 of 201930 A.No. 306 of 2018 & IA No. 1872 of 20181. A.No. 242 of 2019 & IA Nos. 1261 & 1260 of 2019A.No. 215 of 2018, 232 of 2018 & IA No. 1126 of 2018 & Batch 1. A.No. 384 of 20182. A.No. 296 of 2018 & IA Nos. 941 & 1330 of 20183. A.No. 08 of 20164. A.No. 44 of 2018 & IA No. 230 of 20185. A.No. 141 of 2018 & IA No. 667 of 2018
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