(1.) Issue notice to the respondents. Learned counsel for the respondents has entered appearance and accepted the notice.
(2.) Leave granted.
(3.) With the consent of the parties, we have heard the appeal finally.
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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