(1.) ADMIT. Heard finally with consent of the learned counsel for the parties.
(2.) This Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908 (for short, 'the Code') takes exception to order dtd. 20/12/2024 passed by the trial Court rejecting the application for rejection of plaint under Order VII Rule 11(d) read with Sec. 151 of the Code, at Exhibit 10, in Special Civil Suit No.459 of 2023.
(3.) The applicant is the original defendant no.8 in the suit filed by the non-applicant no.1 and the non-applicant nos.2 to 8 herein are the original defendant nos.1 to 7 in the suit. The plaintiff filed the suit for declaration that the sale-deed dtd. 24/10/2020 to the extent of the suit property is not binding on the plaintiff it being executed by playing fraud on the plaintiff as well as for seeking relief of specific performance of the agreements dtd. 6/10/1995 and 21/11/1995 and for permanent injunction.
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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