(1.) This Civil Miscellaneous Petition is filed to condone the delay of 1323 days in filing the Appeal Suit against the Judgement and Decree passed in O. S. No. 121 of 2012.
(2.) The learned counsel for the petitioner made a submission that the suit was instituted for the relief of specific performance and the appellant had already paid Rs. 10,00,000/- towards advance. The petitioner has not preferred an appeal within the period of limitation, in view of the fact that the lower Court counsel has not informed the case details to the petitioner / appellant even after innumerable phone calls.
(3.) The only reason stated in the affidavit filed in support of this miscellaneous petition is that the trial Court Advocate has not informed about the disposal of the suit to the petitioner / appellant and therefore, the petitioner is unable to file the Appeal Suit within the period of limitation. Except this reason, no other reason has been furnished for the purpose of condoning the enormous delay of 1323 days.
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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