DateCOURT-ICOURT-II 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
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