(1.) IA NOS. 4574/2008, 4751/2008, 6046-6047/2008, 6338, 6339, 6340, 6341, 6342/2008 and CS (OS) No. 685/2008 this common order will dispose of several pending applications, filed by the plaintiffs, as well as defendants. They include, inter alia, defendants" applications under Order VII, Rule 11 for rejection of plaint (IA 6047/08 by the second defendant, and IA 6348/2008 by the first defendant ).
(2.) BEFORE proceeding with the narration of events, necessary for deciding the applications, it would be essential to extract the reliefs sought in this suit, by the plaintiffs; it is as follows:
(3.) THE first plaintiff (hereafter referred to as "the Jamat") avers to being a socio-religious organization, established in 1919, having its central office in New Delhi and with a membership of more than one crore. The second plaintiff is the elected President of the Jamat. It is averred that the the jamat played a very important role during the freedom struggle and also a vital role in maintaining the unity of the country in the aftermath of the partition. It is averred that the Jamat has a Constitution, drawn up n 1919 and continues to be observed till date.
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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