(1.) Heard on the question of admission.
(2.) The appeal is admitted on following substantial question of law: -
(3.) Copy of the memo of appeal is supplied to the learned counsel for the respondent.
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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