(1.) The instant appeal lays a challenge to a judgment dated 11th October, 2013 whereby the learned Single Judge has accepted the respondent's prayer for rejection of the plaint of the appellant under Order VII Rule 11 of the Code of Civil Procedure, and dismissed the suit of the appellant.
(2.) The plaintiff had filed the suit which was registered as CS(OS)No.509/2011 seeking the following prayers:
(3.) The defendants were served in the suit. However, only defendant no.4 appears to have contested the same on the 4th of March, 2011. The defendant no.2 had transferred his rights in the suit property to the defendant no.3 who, in turn transferred them to defendant no.4. Thus only the defendant no.4 was effected by the outcome of the suit.
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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