(1.) The defendants are in the second appeal.
(2.) The appeal is admitted to consider the following substantial questions of law.
(3.) By consent, the matter was taken up for final disposal.
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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