(1.) By consent, both the appeals are taken up and disposed of by this common judgment.
(2.) The appellant herein is the plaintiff in C.S.No.646 of 2014 and the applicant in O.A.Nos.794 and 795 of 2014.
(3.) The suit is filed for the following reliefs:
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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