(1.) BY this order, I propose to dispose of LA No. 12351/2007 filed by defendant No. 1, 8 and 10 under Order VII Rule 10 and 11 read with section 151 of CPC, thereby seeking rejection of plaint itself on the issue of limitation and court fee.
(2.) PLAINTIFF has filed the instant suit thereby seeking relief for partition, cancellation, ratification, injunction and rendition of accounts and the relief of cancellation of documents pertaining to agreement to sell dated 21. 4,2006 executed between Defendant No. 8 and 10, which was later on dropped by the plaintiffs by seeking liberty from this court vide order dated 30th May 2007.
(3.) TWO short issues arise for adjudication in this application; firstly whether the instant suit is barred by limitation and whether the suit is liable to be rejected as the sufficient court fee has not been paid.
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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