(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.
(2.) The present appeal is preferred against a judgment and award dismissing a claim petition on the maintainability of the claim by the Motor Accident Claims Tribunal.
(3.) The facts are 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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