(1.)
(2.) COSTS paid. For the reasons stated in the application, the petition is restored to its original number. C.M. stands disposed of.
(3.) TRIAL court has given the following reasoning for setting aside the compromise directing that now the suit will be tried on merits: -
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN