(1.) ORDER
(2.) SPECIAL leave granted. Arguments heard.
(3.) THE judgment and order of the courts below are set aside. THE appellant is granted one month's time from today to make good the deficit. No costs.
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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