(1.) IT appears that an application for a sale of property other than that mortgaged was made in 1898 and execution granted after notice to the appellant. In the face of that order the present objection cannot be taken.
(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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