(1.) THE petition is allowed. Rule made absolute. The judgment of the Appellate Court dated 5-4-1982 is set aside and suit of the plaintiff for possession on the both the counts is decreed with costs. Writ petition allowed.
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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