(1.) Though the matter has been listed for hearing the vacate stay petition, by consent, the main revision petition is taken up for hearing.
(2.) The second defendant is the civil revision petitioner. The contesting respondents are the plaintiffs.
(3.) For the sake of convenience, the parties shall be referred to as per their ranks in the suit.
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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