(1.) C.M. No.16194/2014 (under Section 5 of the Limitation Act read with Order 41 Rule 3A CPC for seeking condonation of 2448 days delay in filing the present appeal)
(2.) This appeal is directed against the judgment and decree dated 05.10.2007 passed by Sh. M.C. Garg, Additional District Judge, Tis Hazari Courts, Delhi (as His Lordship then was) in RCA No.8/2006. The appeal has been preferred only on 18.09.2009, thereby entailing the aforesaid delay.
(3.) The explanation furnished by the appellants to seek condonation of delay is that the appellants had preferred a review petition within the period of limitation before the First Appellate Court, which got decided only on 16.08.2014. The present appeal was filed within the period of limitation from the passing of the review order dated 16.08.2014. The appellants submit that the appellants had been diligently following up the matter in the review application. The appellants submit that the delay is technical in nature on account of the long time taken by the Appellate Court in deciding the review application.
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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