(1.) THOUGH the matter is posted for admission, with the consent of both the counsel it is taken up for final disposal.
(2.) THE facts relevant for the purpose of this appeal are as under:
(3.) I have heard the learned counsel for both the parties.
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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