(1.) Admit. By consent, heard forthwith.
(2.) This appeal is directed against order dated 9/11/2006 by which the application for temporary injunction, filed by the plaintiff has been dismissed.
(3.) Some facts are required to be stated to dispose of the present appeal.
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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