(1.) Aggrieved over the reversal of the decree and judgment of the Trial Court, the defendants have preferred the above Second Appeals.
(2.) For the sake of convenience, the parties are called as per their rank before the Trial Court.
(3.) The plaintiffs filed a Suit for delivery of possession, arrears of rent and for permanent injunction.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN