(1.) The challenge is to an order passed in three applications on 28/3/2024. The appellant is the plaintiff in C.S.No.536 of 1999 and the applicant in the applications. The prayers in the applications are as follows:-
(2.) C.S.No. 536 of 1999 had been filed as against a Company and two directors seeking a money decree and costs. The respondents were set exparte vide order dtd. 16/4/2012 and the Suit ultimately came to be decreed on 26/4/2012 as prayed for. While so, the second respondent (D2 in suit) filed Application No.5583 of 2022 seeking to set aside the exparte decree and judgment. The Application, dtd. 4/9/2022, was filed belatedly, with a delay of 3784 days.
(3.) To be noted that that the deponent in that Affidavit was R1 (hereinafter referred to either as R1 or Mr.Samir Suri), and the affidavit was attested by one R.Sivakumar, Advocate, Chennai along with his address and enrolment particulars. The Appellant had filed a Counter to that application on 19/12/2022 seriously objecting to the delay.
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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