(1.) The petitioner/wife, in a matrimonial dispute has preferred the above revision, aggrieved by the order refusing to frame a preliminary issue to decide the question of maintainability of HMOP No. 95 of 2015.
(2.) The facts of the case would run thus:
(3.) Heard both sides.
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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