(1.) Respondent has made appearance on caveat and takes notice.
(2.) Leave granted.
(3.) We are in a dilemma. Whether we allow or dismiss the appeals it would be an unpleasant duty done.
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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