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
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