(1.) THE instant petition, under Article 227 of the Constitution of India, is directed against the order dated 21.09.2004 passed by the learned District Judge, South Tripura, Udaipur in Civil Misc. Case No. 27/2004 wherein the District Judge rejected the application made under Section 5 of the Limitation Act for condonation of delay of 82 days in preferring appeal and consequently dismissed the appeal being Title Appeal No. 22/2004 preferred against the judgment and decree dated 27.03.2004 and 10.05.2004 respectively, passed by the Civil Judge, Jr. Div., South Tripura, Udaipur in Title Suit No. 03/2002.
(2.) HEARD Mr. R Datta, learned counsel for the defendantpetitioners as well as Ms S Deb (Gupta), learned counsel for the plaintiff -respondents.
(3.) AS the subject matter of this writ petition is the order dated 21.09.2004, it would be proper for this Court to reproduce the operative part of the said order which is as follows: -
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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