(1.) By this order, I shall dispose of the application filed by the plaintiff under Order 12 Rule 6 CPC seeking relief to pass the judgment and decree on the basis of the admissions made by the defendant No.1 in the written statement.
(2.) The brief facts are that the plaintiff, Smt. Nargis Khanna, has filed the present suit for recovery of possession and for permanent injunction against the defendants, i.e.,Win-Medicare Pvt. Ltd. and Sh. Prem Kumar Dewan who is the brother of the plaintiff.
(3.) The case of the plaintiff is that the plaintiff and defendant No.2 born out of the wedlock of Smt. Amrit Kala Dewan and Sh. Jagan Gopal Dewan and are Class-1 legal heirs of late Smt. Amrit Kala Dewan.
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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