(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appeal is directed against the judgment and order passed by the High Court of Karnataka in M.F.A. No. 8580 of 2013(MV) dtd. 22/1/2021.
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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