(1.) Sri M. Seetharama Murti, J. -The unsuccessful petitioners/plaintiffs had filed this revision petition under Article 227 of the Constitution of India assailing the orders dated 30.04.2014 of the learned Senior Civil Judge, Piler passed in I.A. no.288 of 2013 in O.S. No.74 of 2011 filed under Order 6, Rule 17 read with Section 151 of the Code of Civil Procedure, 1908 requesting to permit the plaintiffs to amend the plaint by adding paragraph 8(a) after paragraph (8) and also to permit to make necessary amendments in paragraph 10 (valuation paragraph) and also in the relevant portion of the plaint as stated in the affidavit and the petition list.
(2.) I have heard the submissions of the learned counsel appearing for the petitioners/plaintiffs ('the plaintiffs', for brevity) and the learned counsel for the respondents/defendants ('the defendants', for brevity). The other respondents are stated to be not necessary parties. I have perused the material record.
(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are 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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