(1.) This Revision is filed under Art. 227 of the Constitution of India challenging the order dt.26-12-2018 in E.P.No.158 of 2017 of the V Senior Civil Judge, City Civil Court, Hyderabad.
(2.) Petitioner herein is the Judgment-Debtor.
(3.) The back-ground facts of the case are 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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