(1.) WE think the order of the District Judge is right. Order XXIV, Rule 4 gives the Court a discretion as to the disposal of costs in a suit for the recovery of a debt, where the amount claimed has been deposited in Court.
(2.) THE 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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