(1.) Heard.
(2.) The instant petition has been filed by the petitioner praying for following reliefs:
(3.) Sec. 34 (i) (d) and (dd) of the Himachal Pradesh Tenancy and Land Reforms Act, 1972, (for short 'Act'), reads as under:
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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