(1.) HEARD learned counsel for the parties.
(2.) RECORD of inquiry perused.
(3.) BUT, since so many years have passed by, and since the order in appeal has been filed along with the counter affidavit, we would consider its effect.
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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