(1.) The short question which arises for consideration in this revision is as to whether the Petitioners/Plaintiffs are entitled to refund of Court fee paid on the plaint in O.S. No. 415 of 2000 on the file of the Sub-Court, Tiruppur.
(2.) Brief Facts:
(3.) Contentions:
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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