(1.) The first question that arises is whether the Court has jurisdiction to entertain this suit which is for restitution of conjugal rights.
(2.) The petitioner is an English woman professing the Christian religion.
(3.) The respondent is a Parsi whose parents reside in Bombay.
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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