REGENT COMPUTRONICS PVT. LTD.

D.V. Venkatesan Appellant

V/S

N.R. Subramanian Respondents

Referred Judgements :-

ASMA LATEEF AND ANOTHER [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
UNION BANK OF INDIA VS. K R JEWELLERS [REFERRED TO]
SOMASUNDARAM VS. NATARAJ [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
S C PRASHAR HUNGERFORD INVESTMENT TRUST LIMITED IN LIQUIDATION VS. VASANTSEN DWARKADAS:VASANTSEN DWARKADAS [REFERRED TO]
BHARAT BARREL AND DRUM MFG CO LIMITED VS. EMPLOYEES STATE INSURANCE CORPO RATION [REFERRED TO]

JUDGEMENT

(1.) Challenging the order of the Trial Court dismissing the application filed to condone the delay of 1158 days in setting aside the exparte decree dtd. 7/3/2015, the present revision has been filed.

(2.) Brief background of the case is as follows:

(3.) Mr.V.Raghavachari, the learned Senior Counsel for the revision petitioners vehemently contended as follows:

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D.V. VENKATESAN Vs. N.R. SUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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