(1.) Rule.
(2.) The petitioner is seeking a direction on the respondent No. 2 to release the Excavator Machine, which is of the ownership of the petitioner.
(3.) The brief facts of the case are as under:
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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