(1.) WE are of opinion that a suit for the profits of immoveable property belonging to the plaintiff which have been wrongfully received by the defendant who dispossessed the plaintiff in execution of a decree afterwards set aside on appeal is not cognizable by a Court of Small Causes.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN