(1.) This is an application to us under Section 25 of the Provincial Small Cause Courts Act.
(2.) It is objected by the plaintiff that his suit was wrongly dismissed.
(3.) The suit was based on a Khata, and it seems to have been contended before the Court that the Khata was a promissory note.
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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