(1.) The defendant has preferred this application for rejection of plaint under Order VII Rule 11(d) of the Code of Civil Procedure Code, 1908 on the ground that the suit is ex facie barred by law of limitation.
(2.) The background facts necessary for the determination of this application are as under:
(3.) In the backdrop of the aforesaid facts and pleadings, I have heard Mr. Rajiv Narula, the learned Counsel for the applicant - defendant and Mr. Eklaspur, the learned Counsel for the plaintiffs - respondents, at some length. With the assistance of the learned Counsel for the parties, I have perused averments in the plaint and the material on record.
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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