(1.) Mr.R.V.S.Naik, learned Senior counsel for the appellant.
(2.) We have heard the learned counsel for the parties.
(3.) Learned counsel for the appellant submits that the appellant is a shareholder and therefore, the appeal, at the instance of the appellant is 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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