(1.) Exemption Applications are allowed.
(2.) Leave granted.
(3.) The impugned order dismissed the appeal on the ground that it was delayed by 19 days and there was no application to condone the delay.
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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