(1.) Through the present Appeal, the Appellant assails the correctness of the Judgment/Order dtd. 10/1/2025 [hereinafter referred to as 'Impugned Order '] passed in Review Petition No. 10/2025, whereby the learned Single Judge dismissed the Review Petition filed by the Appellant seeking review of the Order dtd. 18/11/2024. In the aforesaid Order, the learned Single Judge dismissed the application seeking amendment of the plaint on the ground that the application is barred by the period of limitation as the same has been sought after seven years of the institution of the suit and eight years on coming to know that the General Power of Attorney ( 'GPA ') has been misused.
(2.) In the facts of the present case, the question which requires adjudication by this Court is whether an amendment application to insert a prayer for declaration/cancellation of GPA, which is barred by the limitation period, can be allowed or not?
(3.) In order to comprehend the issues involved in the present case, relevant facts in brief are required to be noticed.
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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