REGENT COMPUTRONICS PVT. LTD.

Referred Judgements :-

SHIV NATH V. SHRI MELA RAM

[REFERRED]

<RC>RCR(RENT) 1970 0 1043;LAWSUIT(DEL) 1969 0 238;</RC> HIGH COURT OF DELHI <JGN>V. S. DESHPANDE</JGN> R N BHAMBRI S RAGHBIR SINGH <AT>SECOND APPEAL FROM ORDER 90 OF 1969</AT> 08.08.1969 <SUBJECT></SUBJECT><SI> <ACT>DISPLACED PERSONS (COMPENSATION AND REHABILITATION) ACT,1954</ACT><S>S.12</S><S>S.20</S><S>S.29</S> <ACT>DISPLACED PERSONS (COMPENSATION AND REHABILITATION) RULES,1955</ACT><S>R.90</S> </SI> <FV>APPEAL ALLOWED</FV> <ADV>D. N. NIJHWAN,F. C. BEDI

[REFERRED TO]

BISHAN PAUL VS. MOTHU RAM

[REFERRED]

JUDGEMENT

(1.) Along with this appeal, this order shall dispose of the connected appeals No. S. A. O. 91 of 1969 (R.N. Bhambri v. Raghbir Singh), SAO. 102 of 1969 (D. P. Katyal v. Raghbir Singh) and SAO 108 of 1969 against, Dhan Devi Kapur v. Raghbir Singh in all of which a common question of law has arisen for decision.

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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