(1.) RULE. Rule is made returnable forthwith and is heard by consent.
(2.) PETITIONER is challenging the order passed by Administrative Tribunal rendering Tenancy Revision Application No. 38/2006.
(3.) THE Tribunal has passed operative order 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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