(1.) Admit.
(2.) The substantial question of law is formulated. It reads as follows :
(3.) Arguments of the respective parties have been heard at length.
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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