(1.) The substantial questions of law formulated on 3-7-2000 and to be answered in this judgment are as under:
(2.) Facts and circumstances giving rise to the second appeal are thus:
(3.) The trial Court, by judgment and decree dated 14-7-1998, decreed the suit finding inter alia that-
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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