(1.) This Interim Application has been filed by original Defendant Nos. 1, 3 and 4 seeking rejection of the Plaint under Order VII Rule 11 of the Code of Civil Procedure 1908 (the 'CPC') on the ground that it is barred by law as no leave under Clause XII of the Letters Patent of this Court has been obtained by the Plaintiff.
(2.) The present Suit has been filed seeking the following final reliefs :
(3.) The properties described in Exhibit 'C' are as under:
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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