(1.) Leave granted.
(2.) This order gives reasons and decides a question of territorial jurisdiction under the Code of Civil Procedure, 1908(For short, "Code.").
(3.) We begin by briefly referring to the facts of the case and pleadings in the plaint - Suit No. 458/2000:
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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