(1.) Issue notice on the application seeking condonation of delay as well as in the appeals.
(2.) There is delay of 249 days in filing this appeal.
(3.) Learned counsel for the appellant submitted that since the company was struck off and thereafterwards has been restored, hence, the delay.
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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