(1.) THIS Appeal has been preferred against the Decree and Judgment in O. S. No. 704/1987 on the file of the Subordinate Court, Coimbatore.
(2.) THE short facts of the plaintiffs' case are as follows:-
(3.) THE first Defendant in his written statement has contended as follows:-
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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