(1.) HEARD Mr. Lotlikar for the Appellant and Mr. Sudin Usgaonkar for the Respondent.
(2.) ADMIT. By consent heard forthwith.
(3.) THE controversy involved in the present appeal is regarding custody of
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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