(1.) Heard.
(2.) Mr. Gupta, learned Counsel for the appellant vehemently urges that while granting stay of the execution of the decree at the request of the appellant, the appellant cannot be put to terms so as to ask him to deposit use and occupation charges.
(3.) The contention is two fold.
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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