(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.17-07-2018 in I.A. No.1186 of 2018 in O.S. No.825 of 2014 of the III Additional District and Sessions Judge, R.R. District at L.B. Nagar.
(2.) Petitioner herein is plaintiff in suit.
(3.) He filed the said suit against respondents for (a) partition of plaint schedule property as per the ratio mentioned in an agreement dt.22.04.1998 and delivery of shares by way of metes and bounds together with possession and for allotment of such share i.e., 25% share in 1,74,261 sq.yds to petitioner, and to the respondents as per the ratio mentioned in the said agreement of contract; and (b) for a perpetual injunction restraining respondents 1 to 6, 11 and 12 and their men from alienating the plaint schedule property to third parties, entering into sale agreements, other agreements in favour of third parties and also restraining them from altering the nature of the plaint schedule property and costs.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN