(1.) NOTICE to respondent No.1 is dispensed with.
(2.) SHRI N.R.Kuppellur appears on behalf of respondent No.2.
(3.) WITH the consent of learned advocates on both sides, appeal is taken up for final hearing.
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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