(1.) Whether the plaintiff is entitled to one half share in the suit property?
(2.) Whether the plaintiff is entitled to future mesne of profits?
(3.) Whether the plaintiff is a coparcener and has a joint ownership in the suit property?
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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