(1.) This second appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 ('CPC' for short) praying for quashing and setting aside the judgment and decree dtd. 2/2/2016 passed by the 2 nd Additional District Judge, Navsari in Regular Civil Appeal No.102 of 2005 confirming the judgment and decree passed in Special Suit No.67 of 1983 decided on 27/3/1986 by the learned Civil Judge, Senior Division, Navsari.
(2.) This second appeal is filed in the year 2016 and still pending for admission. It also transpires that the matter is adjourned from time to time for one reason or another and after almost eight years, the matter is taken up for consideration at admission stage and heard.
(3.) Learned advocate Mr.Khubchandani for learned advocate Mr.Vyas is appearing on caveat for some of the respondents and therefore he is also heard in this matter. The parties are referred to in this appeal by their original status for the sake of convenience.
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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