(1.) Heard learned counsel for the parties.
(2.) The facts which are not in dispute are as under :
(3.) The land in dispute was ordered to be confiscated on the grounds that
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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