(1.) The captioned first appeal is filed by the plaintiffs questioning the judgment and decree passed in O.S.No.315/2003.
(2.) For the sake of convenience, the parties are referred to as per their rank before the Court below.
(3.) The facts leading to 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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