(1.) Leave granted.
(2.) Heard learned Counsel for the appellants.
(3.) In spite of service of notice, the respondents have not entered appearance to contest the prayer made in this appeal.
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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