(1.) NO suit can lie to declare that the judgment of the Revenue Court was not binding on the plaintiff, who was a party to it. The second appeal is dismissed with costs.
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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