(1.) The defendants 4 and 5 in the suit for partition are the appellants, aggrieved by the preliminary decree granted by the Trial Court in O.S. No.84 of 2012.
(2.) (1). Plaint in brief:
(3.) The present APPEAL:-
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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