(1.) We have read the judgment and order under appeal and heard the learned counsel. There is no merit in the appeal.
(2.) The civil appeal is dismissed.
(3.) 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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