(1.) The learned counsel for the appellant is continuously absent. The matter was called thrice. Even he is not present when the case was called for the fourth time.
(2.) In the circumstances, the appeal is dismissed for non-prosecution.
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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