(1.) These appeals are directed against the judgment and decree dated 10/06/1972 passed by the Additional District Judge, 10th Court, Alipore, in Title Appeals Nos.593 of 1971 and 658 of 1971 affirming those dated 30/04/1971 passed by the Munsif, 3rd Court of Baruipur 24 Parganas in Title Suit No.290 of 1969.
(2.) The defendant No.l has preferred S.A. No.86 of 1973 while defendant No.2 has preferred S.A. 1788 of 1972 and plaintiff is the respondent No.1 in both the appeals. These two appeals are taken up for hearing together.
(3.) The plaintiff instituted the suit for dissolution of partnership and for accounts or in the alternative, for accounts of the dissolved firm and for final decree of accounting and also for appointment of a Receiver and also for injunction.
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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