(1.) HEARD the learned counsel appearing for the parties.
(2.) THE matter is disposed by dictating the judgment in the open Court hall.
(3.) PARTIES will be referred to as plaintiff and defendant Nos. 1 and 2 as per their ranking before the trial Court.
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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