(1.) LA. II is allowed. Applicants are impleaded as respondents. We have examined the merits of the dispute as well on several judgments of the Supreme Court, which in our opinion are applicable to the facts of the present case. No ground for interference is made out. Dismissed.
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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