(1.) THIS suit purports to be under Section 55 of Act I of 1908. That section only gives a right to bring the suit to ryots, and the plaintiff according to the finding is not a ryot within the definition of the Act.
(2.) WE accept the finding and dismiss the suit with costs throughout.
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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