(1.) HAVING regard to the circumstances of this case and to the pleadings, we cannot say that it was wrong to grant to the plaintiff a decree for possession of the property in suit. We, therefore, dismiss the appeal 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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