(1.) Whether there is any cause of action for the suit ?
(2.) Whether the plaintiff-Firm has right to file the suit ?
(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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