(1.) IN these cases, we do not think that the relation of landlord and tenant is made out and we, therefore, must decline to interfere. The decree will accordingly stand. The rules are discharged with costs; hearing fee, one gold mohur in. each case.
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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