(1.) This revision under Sec. 115 of the C.P.C., 1908 has been filed by the petitioner-Bank against the Opposite Parties praying for setting aside an order of rejection to its petition under Order-7, Rule-11 read with Sec. 151 of the Code of Civil Procedure, 1908 (in short "the C.P.C., 1908") passed on dtd. 23/6/2022 in the suit vide C.S. No.91 of 2020 by the learned Senior Civil Judge, Rourkela.
(2.) The petitioner-Bank in this revision is the defendant no.2 and Opposite Party No.4 is the plaintiff, the Opposite Party No.2 is the defendant no.1 and Opposite Party No.3 in the suit vide C.S. No.91 of 2020 pending in the court of learned Senior Civil Judge, Rourkela.
(3.) The C.S. No.91 of 2020 has been filed by the Opposite Party No.1 in this revision being the plaintiff against the petitioner and Opposite Party No.2 in this revision arraying them as defendants, praying for several relief(s) against the defendants and that suit vide C.S. No.91 of 2020 is subjudice/pending in the court of learned Senior Civil Judge, Rourkela.
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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