(1.) HEARD the learned counsel for the parties.
(2.) THE matter is admitted to consider the following substantial questions of law framed on 27.08.2015:
(3.) PARTIES will be referred to as plaintiff and defendants as per their ranking before the trial Court.
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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