(1.) The present application has been filed under Order VIII Rule IX of the Civil Procedure Code, by the applicant/Election Petitioner praying for allowing to file subsequent pleading to the written statement filed by the respondent No.1.
(2.) At the outset, it is put on record that learned counsel for the applicant/Election Petitioner submits that she is not pressing Para 3 B (ii) of the application.
(3.) Before adverting to the facts in hand, it is brought on record that the MC (El.Pet) No.24 of 2017 was filed on 10.10.2017 stating that after the respondent No.1 had filed the written statement, the applicant has found certain facts which was not known by the applicant as such, it is necessary to file the subsequent pleading to the written statement of the respondent No.1 filed on 11.09.2017. Thereafter, the applicant again filed MC (Elec Pet) No.24 of 2019 under Order VI Rule 17 read with Section 151 of the Civil Procedure Code, praying for amendment of the MC (Elect Pet) No.24 of 2017.
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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