(1.) Rule, returnable forthwith. Heard by consent.
(2.) Petitioner is challenging the order passed below Exh.40 allowing plaintiff s application for amendment for addition of defendants who are co-sharers.
(3.) The ground of challenge is that:
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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