(1.) THE opposite party in the complaint is the appellant. The respondent -complainant filed the complaint for recovery of Rs. 3,000 with interest and compensation of Rs. 50,000.
(2.) THE case of the complainant is as follows:
(3.) THE case of the opposite party is 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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