(1.) THE main question which centres around the instant case is as to whether Kuwait Airlines can refuse the boarding pass without any rhyme and reason?
(2.) THE facts germane to the instant case are as follows:
(3.) WE have heard learned Counsel for the parties.
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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