(1.) HEARD.
(2.) PROCEEDINGS began with suit for partition.
(3.) FACTUAL aspect of quoted position is not disputed. What is disputed is operative part contained in the decree which reads as follows:-
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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