REGENT COMPUTRONICS PVT. LTD.

T. Ramanna And Ors. Appellant

V/S

Lakshmidevamma And Ors. Respondents

Referred Judgements :-

S. CHAYA DEVI AND ANOTHER VS. H. MANJURAMANASWAMY AND OTHERS [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
SHAIKH SALIM HAJI ABDUL KHAYUMSAB VS. KUMAR [REFERRED TO]
SHAIKH SALIM HAJI ABDUL KHAYUMSAB VS. KUMAR [REFERRED TO]
TEA AUCTION LTD VS. GRACE HILL TEA INDUSTRY [REFERRED TO]
STATE BANK OF HYDERABAD VS. TOWN MUNICIPAL COUNCIL [REFERRED TO]
LOH VANIZYA UDYOG PVT LTD VS. RICKIE KHOSLA [REFERRED TO]
A SATHYAPAL VS. YASMIN BANU ANSARI [REFERRED TO]
Boraiah VS. H.B. Munivenkatappa (Since dead by his L.Rs. Shakuntla W/o late H.B. Munivekatappa and others) [REFERRED TO]

JUDGEMENT

(1.) Defendants in O.S. No. 5066 of 2000 being aggrieved by order dated 17-10-2015 Annexure-H, rejecting I.A. No. 13 filed an application under Section 151 of Civil Procedure Code, 1908 seeking permission to file written statement by condoning the delay is before this Court.

(2.) I have heard the arguments of Sri K.N. Dayalu, learned Counsel appearing for the petitioners and later on, joined by Sri G. Krishnamurthy, learned Senior Counsel appearing on his behalf and Sri D.R. Ravishankar, learned Counsel appearing on behalf of Sri S. Rajendra with the leave of the Court and perused the records.

(3.) The short point that requires to be considered in the present writ petition is:

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T. RAMANNA AND ORS. Vs. LAKSHMIDEVAMMA AND ORS.

Referred Judgements :-

JUDGEMENT

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