(1.) None for the appellants even when the matter is called in the second round.
(2.) It appears that the appellants are not interested in prosecuting the appeal. The same is, therefore, dismissed for want of prosecution.
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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