(1.) Though the appeals are of the year 2013, paper books are not filed till date.
(2.) Learned counsel for the appellants in both the appeals seek time to file paper books.
(3.) The prayer sought for is rejected. Hence, the appeals are dismissed for non-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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