(1.) THE legality and correctness of the order passed by the learned Single Judge in W.P. No. 6971/2008, dated 26.05.2008, is called in question in this petition.
(2.) WE have heard the learned Senior Counsel for both the parties.
(3.) THE facts leading to his appeal are as hereunder:
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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