DateCOURT-ICOURT-II 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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