(1.) THIS appeal must be dismissed, No special appeal lies to this Court having regard to the provisions of Section 153 of the Bengal Tanancy Act. The only question decided in the suit is, whether the relationship of landlord and tenant exists. The appeal is accordingly dismissed with costs.
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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