(1.) We have heard the learned counsel and find that on the facts of this case, no interference is called for.
(2.) The civil appeal is dismissed. No order as to costs.
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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