(1.) This order shall dispose of an application preferred by the applicant-appellant under Order 41 Rule 27 read with Sec. 151 CPC for adducing additional evidence.
(2.) By way of the application, the applicant-appellant seeks to produce order dtd. 17/2/2016 passed by the Court of Additional Sessions Judge, Panchkula, in an appeal preferred under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (for short "the DV Act")and information as regards particulars and status of other properties of the applicant-appellant.
(3.) It has been averred that inadvertently order dtd. 17/2/2016 could not be annexed and could not be produced earlier despite due diligence. As regards the existence of other properties, the details of which have been given in the application, it has been averred that the said details are also germane to the controversy and need to be brought on record.
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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