(1.) JUDGMENT -
(2.) THIS first appeal is directed against the judgment and order dated 6th June, 1984 of the Additional District Judge, Delhi staying the plaintiff's suit for possession against the defendants-respondents under Section 34 of the Arbitration Act.
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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