(1.) The present revision petition has been preferred by the defendant-petitioners challenging the order dtd. 20/1/2022 passed by the lower Appellate Court whereby the application under Order XXXIX Rules 1 and 2 read with Sec. 151 of the Code of Civil Procedure, 1908 (for short 'CPC') filed by the plaintiff-respondent No.1 has been allowed and the order passed by the Trial Court has been set-aside.
(2.) The brief facts relevant to the present lis are that on 2/4/2021 the plaintiff-respondent No.1 filed a suit for declaration and perpetual injunction seeking the following reliefs :
(3.) Paras 5 and 11 of the plaint read 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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