(1.) The discretion exercised by the lower appellate Court in granting temporary injunction in favour of the plaintiff to restrain the defendants from interfering with their possession over the land in suit, during the pendency thereof, warrants no interference in revision.
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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