(1.) Leave granted.
(2.) These appeals challenge the common judgment and order of the High Court of Punjab and Haryana at Chandigarh dtd. 14/11/2019 passed in F.A.O. No. 1167 of 2010 and F.A.O. No.1168 of 2010.
(3.) The facts, in brief, giving rise to the present appeals 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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