(1.) The tenant is the Revision Petitioner.
(2.) The main contention of the learned counsel for the tenant/petitioner is on the following three grounds:
(3.) In order to appreciate the contentions raised, it is necessary to look into the provisions of Section 11 of the Act in full:-
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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