(1.) The plaintiff, whose suit in O.S.No.13520 of 2010 for declaration of title, possession, permanent injunction and mesne profits came to be dismissed after trial, is the appellant.
(2.) Pleadings:
(3.) The written statement filed by the 1st defendant in brief:
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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