(1.) Whether the suit is maintainable in its present form as well as law in this regard?
(2.) Whether the plaintiff took on rent three rooms from the suit premises from defendants from June/1996?
(3.) Whether the suit is bad for non-joinder of necessary parties?
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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