(1.) THE plaintiff sued the "defendant for damages for slander. The complaint is that the defendant got a torn torn made in the following words
(2.) THERE is no ground for interference with the decision of the learned District Judge. The second appeal fails and is therefore dismissed.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN