(1.) WE must follow the decision printed in a foot-note to Venkatasawmi V/s. Sri Deviamma 10 M. 180 (F.B.) and hold that no appeal lies against the District Judge's order under Section 565 of the Code of 1882.
(2.) THE appeal is 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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