(1.) In view of the inter-connectivity of both the cases, this common judgment is delivered.
(2.) Following are the allegations in short available in the plaint made in O.S.No.49 of 1987:-
(3.) In the written statement and additional statement filed by the first defendant in O.S.No.49 of 1987, it is pleaded as under:-
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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