(1.) Heard learned counsel for the appellant and respondent No.1.
(2.) No notice has been issued to respondent No.2.
(3.) Instant appeal is filed by the appellant Insurance Company assailing the impugned judgment dtd. 5/12/2022 passed in M.A.C Case No.55 of 2017 on the grounds stated therein.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN