(1.) WE have heard the parties and, in our opinion, the following questions of law proposed in this application should be stated by the Tribunal and referred to this Court :
(2.) THERE will be no order as to costs.
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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