(1.) HEARD both sides.
(2.) RULE. Rule made returnable forthwith.
(3.) THIS is an application for correction of typographical mistake in the body of the judgment which was passed as an award in Land Acquisition Case No. 43/86.
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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