(1.) THE appeal is preferred against the judgment and decree of the learned II Additional Subordinate Judge, Villupuram made in O.S.No.24 of 1998 dated 27.02.2003.
(2.) THE following are the allegations in short available in the plaint: -
(3.) IN the written statement filed by the 2nd defendant it is averred 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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