(1.) EVEN though the appeal is listed for admission, with consent, it is taken for final disposal.
(2.) THE appeal is admitted to consider the following substantial question of law:
(3.) ON these spacious pleadings, the learned Trial Judge has framed the following issues:
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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