(1.) HEARD learned Counsel on behalf of both parties.
(2.) ADMIT. By consent heard forthwith.
(3.) CHALLENGE in this appeal is to the judgment/decree dated 26/12/2007 of the learned District Judge, Panaji by which the Civil Suit filed by the appellant/plaintiff has been 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..
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