(1.) Admit.
(2.) The following substantial question of law arises for consideration:
(3.) With the consent of the parties, filing of paper book is dispensed with and the matter is heard finally at this stage itself.
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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