(1.) Leave granted.
(2.) Heard the learned counsel for the appellant and perused the appeal papers.
(3.) The respondent, though served, has not chosen to appear and have his say in the instant proceedings.
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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