(1.) I.A. 14829/2021(O-XXXIX R-1 and 2 of CPC), I.A. 15075/2021(of the defendant no.16 u/O-XXXIX R-4 of CPC), I.A. 15080/2021 (of the defendant no.13 u/O-XXXIX R-4 of CPC), I.A. 15081/2021(of the defendant no.4 u/O-XXXIX R-4 of CPC) By way of the present judgment, I shall dispose of the application filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) and the applications filed on behalf of the defendants no. 4, 13 and 16 respectively under Order XXXIX Rule 4 of the CPC seeking vacation of the ex parte ad interim injunction granted vide order dtd. 12/11/2021 passed by this Court.
(2.) The present suit has been filed for declaration, permanent and mandatory injunction, rendition of account and cancellation in respect of the shares and interest owned by late Sh. Devinder Singh Chaudhry and the plaintiff in the various defendant companies/Limited Liability Partnerships (LLPs).
(3.) This Court, vide an ex parte ad interim order dtd. 12/11/2021 had directed that status quo be maintained qua disposing of properties as described in Schedule A to the plaint, on the basis of shares earlier held by the plaintiff and her husband, late Sh. Devinder Singh Chaudhry, that were transferred to the defendants no.4 and 9.
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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