(1.) NONE has appeared for the appellant. Matter is on board.
(2.) ON the last date i.e. on 4.10.2010 counsel for the appellant had sought time to address arguments.
(3.) THE factual matrix of the case is 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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