(1.) WE entertain no doubt that the document is a simple mortgage as defined in Section 58 of the Transfer of Property Act, IV of 1882. WE must, therefore, set aside the decree of the District judge and remand the appeal for disposal according to law.
(2.) COSTS will abide the result.
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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