(1.) THE unsuccessful defendant is the appellant.
(2.) THE 1st respondent/plaintiff filed a suit for recovery of possession, arrears of rent and for future damages.
(3.) IN the trial Court, an Advocate Commissioner was appointed and he has also filed a report about the construction.
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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