(1.) IN view of our order in the case of Haryana Urban Development Authority v. Darsh Kumar.(Revision Petition 1197 of 1998) where we have upheld the award of interest even at the rate of 18% per annum in similar circumstances, these Revision Petitions are therefore dismissed.
(2.) REVISION dismissed.
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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