(1.) This appeal has been filed against the judgment of a learned single Judge dated 20th September, 2005.
(2.) We have perused the said judgment and heard learned counsel.
(3.) The appellant who is a tenant challenges the revision of house tax.
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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