(1.) Heard Sri P. Rajasekhar, learned counsel for the petitioner, Sri Ravi Cheemalapati, learned counsel for the respondents and perused the material on record.
(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner/defendant in COS No. 6 of 2019 challenging the order dtd. 17/3/2020 passed in I.A.No. 223 of 2019, whereby the application for rejection of the plaint was dismissed by the Special Judge for trial and disposal of Commercial Disputes, Visakhapatnam.
(3.) The respondents/plaintiffs filed COS No.06 of 2019 against the defendant/petitioner for dissolution of the partnership firm and consequently to partition the properties belonging to the partnership firm described in the plaint schedule into two equal shares and put the plaintiffs in possession of their respective shares; also directing the defendant/petitioner to render the accounts for the period commencing from 1/4/2010 to 31/3/2018 and to pay a sum of Rs.40,00,000.00 being the half share of the plaintiffs in the profits of the firm during the said period.
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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