(1.) I do not think we can interfere in this case.
(2.) It appears that the suit was brought for recovery of possession and for declaration that the decree in a certain rent suit was fraudulent.
(3.) The Court of first instance found that this decree was obtained fraudulently.
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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