(1.) I.A. 19506/2015 in CS(OS) 1065/2015
(2.) Ms. Shyel Trehan, learned counsel for defendant submits that the plaint does not disclose any cause of action and is an abuse of process of Court.
(3.) She states that the learned Predecessor of this Court vide order dated 14th Aug., 2015 not only allowed the defendant's application under Order 39, Rule 4 Civil P.C. and vacated the ex parte ad interim order, but also held that this Court has no territorial jurisdiction to entertain the present suit. The relevant portion of the order dated 14th Aug., 2015 relied upon by the learned counsel for defendant-applicant is reproduced herein below:-
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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