(1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned Counsel for the appellants as well as learned Counsel for the sole contesting respondent being respondent No. 1. respondent nos. 2 and 3 are formal parties, respondent no. 4 is also a formal party.
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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