(1.) THE plaintiff himself admits that at the date of the suit he was out of possession. THE suit for a mere declaration and injunction is, therefore, barred by Section 42 of the Specific Relief Act.
(2.) THE second appeal is dismissed with 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..
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