(1.) THE learned Sessions Judge has taken a correct view of the law.
(2.) I direct that the amount of Rs. 4-6-0 in respect of Court Fee Stamps should not be leviable from Mingan or if already realized should be refunded.
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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