(1.) WE accept the opinion of the Sessions Judge that the assessor referred to by him is not a proper assessor to sit in this case. The Sessions Judge should dispense with his attendance, choose another assessor in his place, and try the case de novo.
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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