(1.) The petitioner/husband in a matrimonial proceedings, being aggrieved by the orders passed by the Court below, has preferred these revisions.
(2.) Heard both sides.
(3.) The brief facts of the case for the disposal of these civil revision petitions would run thus:
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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