(1.) Leave granted.
(2.) This Civil Appeal arises out of the final judgment and order dtd. 3/9/2020 passed by the High Court of Judicature at Madras [For short, "the High Court"] in CRP(NPD) No. 131 of 2018, whereby the High Court allowed the Civil Revision Petition filed by Respondent No.1 and rejected the plaint filed by the appellant under Order VII Rule 11 of the Code of Civil Procedure, 1908 [For short, "CPC"] on the ground that the suit was barred by limitation.
(3.) Originally, the appellant / plaintiff instituted a suit bearing O.S. No. 310 of 2014 before the Principal District Court, Chengalpet, against the respondents / defendants and the Government authorities for the following reliefs:
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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