(1.) Leave granted.
(2.) This appeal challenges the judgment and order dtd. 31/1/2020, passed by the High Court of Judicature at Madras in CMA No. 2518 of 2016.
(3.) The facts, in brief, giving rise to the present appeal are as under:
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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