(1.) APPELLANT 's lawyer heard. A suit was filed for possession of a small piece of open land behind the Plaintiff's house. The trial Court dismissed the suit for want of proof and that judgment was upheld on first appeal. This is the second appeal.
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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