(1.) ADMIT .
(2.) THE following substantial questions of law are framed for a decision.
(3.) THE Second Appeal arises from the judgment and decree of the Munsiff-Magistrate Court, Pattambi in O.S. No.102 of 2009 confirmed by the Additional District Court, Ottappalam in A.S. No.6 of 2012.
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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