(1.) ADMIT .
(2.) IT is said that a loan to a friend loses the loan and the friend. When the parties are relatives, the consequence is more severe.
(3.) THE appellant/defendant and the respondent/plaintiff are close relatives.
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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