(1.) The petitioner is aggrieved by dismissal of his application seeking amendment in the plaint.
(2.) The facts are little unusual herein.
(3.) Petitioner had filed a suit for recovery of possession and damages.
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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