(1.) The captioned appeal is by the defendant assailing the ejectment order passed in O.S.No.3530/2024.
(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.
(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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