(1.) Aggrieved over the reversed finding of the first Appellate Court, the present Second Appeal came to be filed.
(2.) For the sake of convenience, the parties are referred to herein, as per their ranking before the Trial Court.
(3.) The case of the plaintiff is as follows:
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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