(1.) Heard both sides.
(2.) Defendant No.3 is the petitioner herein.
(3.) The core issue involved in this revision is as to whether the witness examined on behalf of the plaintiff can be subjected to further cross-examination after the said witness was cross-examined by the plaintiff himself.
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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