(1.) The plaintiff's suit for declaration and consequential relief of permanent injunction having been dismissed by the learned Trial and Appellate Courts, he has come up in the second appeal. A few facts may be noticed.
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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