(1.) Learned counsel for the appellants submit that due to subsequent events occurred during the pendency of the appeal, the appeal has been rendered infructuous. He has filed a memo to that effect.
(2.) Placing the memo on record, the appeal is dismissed as having become infructuous.
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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