(1.) THE question of limitation is governed by Vadapalli Narasimham v. Dronamraju Seetharamamurty 31 M. 163 : 3 M.L.T. 256 : 18 M.L.J. 26 and Subba veti Ramiah v. Gundala Ramanna 33 M. 260 : 19 M.L.J. 732 : 7 M.L.T. 289 : 4 Ind. Cas. 1080.
(2.) THE second 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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