(1.) The defendant in a suit for redemption of mortgage is the appellant.
(2.) The parties are described as per their litigative status before the trial Court.
(3.) The admitted facts are as hereunder:
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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