(1.) The present Second Appeal has been preferred against the concurrent findings of Courts below on a suit for permanent injunction.
(2.) For the sake of convenience the parties are called as per their rankings in the suit.
(3.) Plaintiffs are the appellants.
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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