(1.) Being aggrieved by the interim order dated 15.3.2021 in W.P. (C)No.22383 of 2020, instant writ appeal is filed. Short order impugned in this appeal is reproduced:
(2.) Facts leading to the filing of the writ appeal are as hereunder: Father of the 1st petitioner/1st appellant took on lease, as per Exhibit P2 lease deed, an extent of 4 cents (1.61 Ares) together with the building thereon and permitted the petitioners/appellants to start business. Later the property was purchased under Exhibit P3 unregistered sale deed and the building was reconstructed on the strength of Exhibit P4 exemption granted by the Government and Exhibit P5 series permit issued by Kattappana Panchayat. Father of the 1st appellant permitted him to start a business in the newly constructed building. Accordingly, the appellants have been doing business in the building in the name and style of 'Kavumkal Silks'.
(3.) On the basis of the memorandum of grounds, Mr.Grashious Kuriakose, learned Senior Counsel for the appellants submitted that pleadings are completed in the writ petition.
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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