NANDAMURI SATYA LAVANYA Vs. RAMADAS MOTOR TRANSPORT LTD.

JUDGEMENT

(1.) THIS is an application filed (the provision under which the company application is filed is not stated), seeking to set aside the order of dismissal dated October 6, 2008 in C. P. No. 15 of 1994 and restore the company petition along with the connected applications to file, after condoning the delay of 243 days.

(2.) THE averments in the application can be briefly extracted as follows:

(3.) THE respondents filed a counter as follows: