(1.) Our Order dtd. 24/9/2025 passed in the instant petition reads thus:
(2.) This petition arises from the judgment and order passed by the High Court of Delhi, dtd. 1/7/2052 in the CM Application No. 26455 of 2025 filed in the RFA(O.S.)(COMM) No.11 of 2025 by which the application filed by the respondent herein (judgment debtor-original defendant) under Order XLI Rule 5(1) and Rule 5(3) of the Civil Procedure Code, 1908, (for short, "the CPC") respectively came to be allowed, and thereby the Court stayed the operation of the judgment and money decree dtd. 25/2/2025 passed by a learned Single Judge in the suit instituted by the petitioner herein. In short, the Division Bench of the High Court granted stay of the execution of the money decree suffered by the respondent herein without insisting for the deposit of the decretal amount.
(3.) For the sake of convenience, the petitioners herein shall be referred to as the original plaintiffs and the respondent herein shall be referred to as the original defendant.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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