(1.) There is a delay of 107 days in filing the appeal.
(2.) The legality and correctness of the order passed by the learned Single Judge in WP No.17915/2012 dated 19.7.2012 is called in question in this appeal.
(3.) The facts leading to this appeal are hereunder:
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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