(1.) Aggrieved by the order passed by learned Trial Court on 5/1/2019, whereby it permitted the defendants to file written statement beyond the period of 90 days after the service was effected, the petitioners have filed the instant petition.
(2.) Brief facts of the case are that the plaintiffs/petitioners instituted a suit on 3/10/2017 and the same was taken up by the learned Trial Court on 7/10/2017 and summons were ordered to be issued to the respondents/defendants for appearance on 6/11/2017. Accordingly, notices were issued and the same were received by the respondents on 25/10/2017.
(3.) Learned Trial Court took up the case on 6/11/2017, when Shri Sanjeev Sharma, Advocate, appeared on behalf of defendant No. 1 and defendants No. 2 and 3 were represented by Shri Sanjiv Kalota, Advocate, and sought time to file written statement. The case was ordered to be fixed for filing written statement on 13/12/2017. On 13/12/2017, the defendants/respondents again sought time to file written statement.
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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