(1.) Petitioner is defending eviction petition file under Sec. 14(1)(h) of Delhi Rent Control Act, 1958.
(2.) Learned counsel for the respondent/landlord appears on advance notice and accepts notice.
(3.) The eviction petition in question is now fixed for final arguments on 16 th instant.
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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