(1.) The present appeal arises from the judgement and order dtd. 18/1/2018 passed by the High Court of Judicature at Madras in C.R.P. No. 4385 of 2014 wherein the High Court dismissed the revision petition filed by the appellant herein.
(2.) The brief facts of the case are as follows:
(3.) ***
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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