(1.) Aggrieved over the concurrent finding of the Courts below in dismissing the suit filed by the plaintiff for partition, the second appeal has been filed.
(2.) The parties are arrayed as per their own ranking before the trial Court.
(3.) The brief facts of the plaintiff case is as follows :
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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