(1.) Mr.Sivaraman Vaidyanathan, learned counsel for the appellants.
(2.) In view of Sec. 4 of the Karnataka High Court Act, 1961 as well as decision of Full Bench of this Court in 'TAMMANNA AND OTHERS Vs. MISS RENUKA AND OTHERS' ILR 2009 KAR 1207, this appeal is not maintainable.
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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