(1.) The matter has been settled between the parties on the basis of the compromise entered into. The terms of compromise are as follows:
(2.) The appeal is disposed of and the O.P. before the Lower Court is decreed in terms of the above compromise.
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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