(1.) Heard the learned counsel appearing for the parties on delay.
(2.) We are convinced that the sufficient cause assigned for the delay of 462 days in filing the present appeal.
(3.) The delay is, accordingly, condoned.
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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