(1.) WE had heard the counsel for the parties on the admission of this appeal. After hearing the matter, we are of the view that the substantial questions of law do arise for consideration.
(2.) ADMIT . The following substantial questions of law are framed:
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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