(1.) Heard both the sides finally.
(2.) Rule. Rule is made returnable forthwith.
(3.) The petitioners are aggrieved by the fact that in spite of their land having been acquired for the widening of the national highway and some award has been passed, they have not been paid the compensation.
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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