(1.) The appeal was admitted on 27/08/2004 to consider the following substantial questions of law:
(2.) The matter arises in the following manner:
(3.) During the course of judgment, the parties will be referred to as per their rank before the trial Court.
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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