(1.) THE revision petitioner/petitioner/94th defendant has filed this civil revision petition as against the orders dated 11.4.2008 in I.A.No.130 of 2008 in O.S.No.74 of 2007 passed by the Additional District Judge and Fast Track Court No.1, Erode in dismissing the application filed by the revision petitioner herein praying to reject the plaint under Order 7 Rule 11(c) and Section 151 of CPC.
(2.) THE trial Court, while passing order in I.A.No.130 of 2008 has inter alia opined that 'without filing the application under Section 149 of CPC praying to condone the delay in regard to the payment of deficit Court Fee, the act of receiving the Court Fee by the Court is an irregular one but the same is not illegal' and resultantly dismissed the application.
(3.) FURTHER the learned senior counsel for the respondents brings it to the notice of this Court that earlier this Court has passed order in C.R.P.(PD) Nos.1174 to 1180 of 2007 dated 18.4.2007 to dispose of the suit within a period of five months from the date of receipt of copy of this order and that nearly 14 years have lapsed from the date of filing of the suit and the revision petition has been filed with a view to protract the proceedings.
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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