(1.) The delay of 1734 days in filing the above suit is sought to be condoned in the miscellaneous petition on hand.
(2.) The petitioner/appellant states that Mr.Thirupurammal and Mr.N.Ramesh, are the 1st and 2nd defendant in the suit filed in O.S.No.186/2008. The first respondent herein filed the above suit for declaration of the suit and to declare that the sale deed dated 27.12.2007, executed in favour of the petitioner herein is null and void and for permanent injunction.
(3.) The learned counsel for the petitioner made a submission that the petitioner engaged Mr.N.Saravanan, Advocate who happens to be the brother of 2nd defendant Ramesh. But vakalat has been signed by two advocates by name M/s.A.R.Poovannan and Mr.M.A.Rajasekara Pandian. The petitioner states that Mr.N.Saravanan misguided and cheated him. Various discussions and circumstances were explained in the affidavit so as to establish the case of the petitioner.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN