(1.) This appeal sprang up from the order in E.A.No.77/2014 in E.P.No.8/2008 in O.S.82/2004 on the files of the Sub Court, Attingal. The appellants are the legal representatives of one Gopinathan, S/o.Padmanabhan, who originally filed E.A.No.77/2014 as a third party seeking the relief to set aside the sale conducted in E.P.No.8/2008 in O.S.No.82/2004 on 14/6/2010 and confirmed on 16/8/2010.
(2.) The respondents herein are the decree holder/auction purchaser and the judgment debtors in the above E.P. During pendency of this appeal, the 1st respondent died and his legal heirs got impleaded as additional respondents 5 and 6.
(3.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the 1st respondent in detail. Perused the lower court records and the relevant decisions on the point, including the decisions placed by both sides.
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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