(1.) HEARD the learned counsel for the defendants/tenants/appellants as well as the learned counsel representing the plaintiff/landlord/respondent.
(2.) PERUSED the record.
(3.) THIS second appeal had been admitted on the following substantial question of law:
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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