(1.) Heard on admission.
(2.) The second appeal has been filed by the appellant/defendant under Sec. 100 of the C.P.C. against judgment and decree dtd. 16/9/2009 passed by District Judge, Raigarh, District-Raigarh (C.G.) in Civil Appeal No. 10A/2008 (Suresh Kumar Agrawal Vs. Jamuna Devi and another) allowing the appeal by setting aside the judgment and decree dtd. 18/8/2008 passed by Civil Judge Class-I, Raigarh, District- Raigarh (C.G.) in Civil Suit No. 21A/2006, by which learned trial Court has allowed the application under Order 7 Rule 11 of C.P.C. and dismissed the suit filed by the plaintiff for declaration of title and grant of permanent injunction.
(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 21A/2006 which was filed by the plaintiff for declaration of title and grant of permanent injunction.
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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