(1.) Heard Sri Anjani Kumar Singh holding brief of Sri Adarsh Bhushan, learned counsel for the revisionist and Sri J. Nagar, learned Senior Counsel assisted by Sri Prateek J. Nagar, learned counsel appearing for the opposite parties.
(2.) Present revision has been filed challenging the judgment and decree dated 26.7.2018 passed by Additional District Judge / Session Judge, Court No. 11, Varanasi in SCC Suit No. 13 of 2016 (Firm Swastik Plaza through its Parters Vs. Satyapal Singh and another).
(3.) By the impugned order the application paper no. 54-Ka filed by the revisionist under Order 6, Rule 17 C.P.C. was rejected. Though the amendment application itself a counterclaim was also sought to be included by the defendant-revisionist (hereinafter referred to as the defendant). The counterclaim was rejected on the ground that it is a time barred claim and has been filed through the amendment application, which has been filed after the evidence of DW-1 is over. It was further observed that the amendment sought are not necessary for the disposal of the case.
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