(1.) Leave granted.
(2.) These appeals arise from Civil Suit No.13 of 1983 (renumbered 16A of 1997), which was dismissed by the trial court and decreed by the first appellate court. On second appeal[Second Appeal No.446 of 2001] before the High Court[The High Court of Madhya Pradesh at Gwalior] by the impugned order dtd. 21/2/2022, the appeal of the appellant(s) herein was declared to have abated due to non-substitution of the legal representatives (for short LRs) of Ram Babu (i.e., appellant no.2 in the second appeal) within time. By the second impugned order dtd. 4/8/2022, the High Court rejected the applications[ MCC No.697 and MCC No.700 of 2022] preferred for condonation of delay in applying to set aside abatement and for substitution of the LRs.of deceased Ram Babu.
(3.) The facts relevant for deciding the present appeal are as follows:
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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