(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The issue in the present appeal is limited to rate of interest.
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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