(1.) Though this matter is listed for admission, with the consent of both parties, the matter is taken up for final disposal.
(2.) Heard Sri.Prasanna V.R., learned counsel for the revision petitioner and perused the records.
(3.) The brief facts of the case are as under:-
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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