REGENT COMPUTRONICS PVT. LTD.

A. Sagunthala Appellant

V/S

RAJATHI Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LIMITED,TUTICORIN VERSUS APPELLATE AUTHORITY UNDER THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT,MADURAI AND ANOTHER [REFERRED TO]
MR. RUKMINI VS. RAJENDRAN GNANAVOLIVU,REP. BY ITS POWER OF ATTORNEY AGENT VEINA GNANAVALIVU [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LIMITED VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION AND ANOTHER [REFERRED TO]
K.M. BALASUBRAMANIAM VS. C. LOGANATHAN AND ANOTHER [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
KANDASWAMY VS. KRISHNAMANDIRAM TRUST KARUR [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the order dtd. 10/8/2022 passed in I.A.No.370 of 2018 in O.S.No.3 of 2011.

(2.) The revision petitioner is the defendant and the respondent instituted a Suit for Specific Performance.

(3.) The revision petitioner/ defendant remained absent and the Suit decreed ex-parte. Based on the ex-parte decree, the respondent/ decree holder filed Execution Proceedings. After a lapse of about eight (8) years, the revision petitioner/ defendant filed Interlocutory Application in I.A.No.370 of 2018 in O.S.No.3 of 2011 to condone the delay of 2755 days in filing the petition to set aside the ex-parte decree.

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A. SAGUNTHALA Vs. RAJATHI

Referred Judgements :-

JUDGEMENT

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