(1.) THERE is a delay of 27 days in filing the present appeal. It is noticed that the appeal lacks any merit. Therefore, the application for condonation of delay is allowed. The appeal is considered on merits.
(2.) IT is to be noticed that the Lower Appellate Court has arrived at categorical findings as follows:
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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