(1.) By this order, I would decide the application i.e. IA No. 9780/2014 filed by the applicant -defendant No. 3 under Order 7 Rule 10 CPC read with Order 8 Rule 10 read with Sec. 151 CPC, with a prayer to return the plaint to the plaintiff on the ground that this Court has no territorial jurisdiction to entertain the suit.
(2.) Some of the relevant facts are, the suit has been filed by the plaintiff impleading the defendant Nos. 1 to 6 with a prayer against defendant Nos. 1 to 5, to award equity shares in defendant No. 5 company to the plaintiff or value equivalent to the appropriate value of equity shares having a face value of Rs. 52,20,000/ - per year from 2009 till 2012 on the dates of vesting set out in para 11 of the plaint. In the alternative, he sought a prayer of recovery of Rs. 1,91,40,000/ - with interest.
(3.) Suffice to state, the non -applicant/plaintiff was appointed as Managing Director and Chief Executive Officer (CEO), Asia -Pacific and Global Executive Sales Director of the applicant/defendant No. 3 from 2007 till August 31, 2012 when he resigned from his position as CEO.
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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