REGENT COMPUTRONICS PVT. LTD.

Rama Alias Rita Devi. Appellant

V/S

ASHWANI KUMAR Respondents

Referred Judgements :-

SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
R.K. ROJA VS. U.S.RAYUDU AND ANOTHER [REFERRED TO]
ATCOM TECHNOLOGIES LIMITED VS. Y.A. CHUNAWALA AND CO. & ORS. [REFERRED TO]
SCG CONTRACTS INDIA PVT LTD VS. K S CHAMANKAR INFRASTRUCTURE PVT LTD & ORS [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Whether notwithstanding the pendency of an application under Order 7 Rule 11 of the Code of Civil Procedure (in short 'CPC') moved by the defendant about two years after the institution of the suit, can he be directed to file written statement as last opportunity, is the point involved in the present petition.

(2.) Facts:-

(3.) Contentions:-

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RAMA ALIAS RITA DEVI. Vs. ASHWANI KUMAR

Referred Judgements :-

JUDGEMENT

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