(1.) Both counsel present.
(2.) The plaintiff who has lost in both the Courts below has preferred the second appeal.
(3.) The suit has been laid by the plaintiff for the relief of 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..
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