(1.) An order passed by the Appellate Court viz., Principal District Judge, Ariyalur dtd. 23/11/2022 in I.A.No.1 of 2021 in A.S.No.13 of 2018 allowing the amendment sought for by the plaintiff has been put to challenge in the present civil revision petition by the defendant.
(2.) Brief facts of the case are as under:-
(3.) Submissions of the learned counsel for the petitioner are as under:-
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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