(1.) WE see no reason to interfere. The learned Judge of the Court put a correct interpretation on the clause in the compromise embodied in the decree of the 23rd December, 1904. The appeal is dismissed with costs including foes on the higher scale.
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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