(1.) These thee apeals are filed against the judgment and decree passed in O.S.Nos.7810/2007, 7204/2007, 7468/2007 dated 19-08-2013 on the file of III Additional City Civil and Sessions Judge, Bangalore City.
(2.) The parties are referred to as per their original rankings before the Court below to avoid confusion and for the convenience of the Court.
(3.) The brief facts of the case:- It is the case of the plaintiff in all the suits that the plaintiff is a private limited company having incorporated under the Companies Act, 1956 and that the factory land and building thereon bearing No.C-212, 4th Cross, 1st Stage, Peenya Industrial Estate, Bangalore-58 in all measuring 453.43 square meters was purchased by the plaintiff in the public auction held on 18.6.2004 by Debts Recovery Tribunal, Bangalore. The said property was morefully described as Schedule A property in all the suits. The said sale was confirmed on 18.11.2004 and sale certificate was issued on 19.11.2004.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN