(1.) First Appeal has been preferred by the original Defendant against the impugned judgment dtd. 13/6/2013 passed by the City Civil Court in SC Suit No.1995 of 2012 decreeing the suit.
(2.) The facts of the case are that:
(3.) The Trial Court framed and answered the following issues.
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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