(1.) Heard the counsel for the parties.
(2.) The parties are referred to by their rank before the trial court for the sake of convenience.
(3.) The facts of the case are as follows:
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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