(1.) The present application seeks a review of the order dated November 8, 2024 whereby the legal heirs of one of the deceased award debtors, namely Late Aditya Vikram Gupta, were added as parties to the execution application and the plea of the award debtors/review applicants that the execution case was time-barred, either as against the heirs or Late Aditya Vikram or as a whole, was turned down.
(2.) There are four plinths of the arguments of the award debtors/review applicants:
(3.) Learned counsel for the review applicants cites Manmotha Nath Mitter and others v. Rakhal Chandra Tewary and others, reported at (1909-10) 14 CWN 752 and Union of India v. Shambhaji Rao, reported at 2014 SCC OnLine Del 3259, in support of the contention that Sec. 21 of the Limitation act is inapplicable in respect of execution proceedings.
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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