(1.) WE think that the rule must be made absolute. The decree-holder's pleader put in his Vakalatnama in the proceeding for execution. It cannot be contended that because a claim petition was put in against the execution, it was necessary for the decree-holder to file another Vakalatnama.
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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