(1.) Admit.
(2.) The following substantial question of law arises for consideration:
(3.) Since it's a pure question of law, with the consent of the learned Counsel for the parties, we have heard the matter 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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