(1.) These two Seconhe Common Judgment made in A.S.No.92 of 2006 and A.S.No.173 of 2008 dated 20.11.2015 on the file of the III-Additional District Judge, Ranga Reddy District, L.B.Nagar, reversing the Common Judgment passed in O.S.No.7 of 1999 and O.S.No.343 of 1997, dated 23.08.2005, on the file of the Principal Senior Civil Judge, Ranga Reddy District, whereby the Suit for Specific Performance of the Agreement of Sale was allowed and the Suit for Cancellation of Agreement of Sale was dismissed.
(2.) Heard Sri S.M. Rafee, learned Counsel for the Appellants and Sri M.V.S. Suresh Kumar, learned Senior Counsel appearing on behalf of Sri Aravala Sreenivasa Rao, learned Counsel for Respondent No.1 and 4 in S.A.No.127 of 2016 and Respondent No.2 and 3 in S.A.No.128 of 2016. After hearing at length, the parties were directed to file their written submissions which are taken on record.
(3.) The admitted facts as per pleadings and evidence, in brief, are as under:
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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