(1.) The plaintiff who lost before the Courts below, is the appellant herein.
(2.) The facts leading to the filing of this Second Appeal, briefly narrated, are as follows:-
(3.) This Court, while admitting the Second Appeal on 14.06.2016, has raised the following Substantial Questions of law:-
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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