(1.) This is a plaintiffs appeal aggrieved by the order of the lower Appellate Court reversing the findings of the trial Court.
(2.) Heard the learned counsel for the respective parties.
(3.) The substantial question of law framed on 22.7.2010 is as under:
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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