(1.) THE counsel for the respondent has stated that if the appeal is heard today itself, he will not oppose this application.
(2.) THE counsel for the appellant states that he is ready to argue the appeal.
(3.) ACCORDINGLY , the delay in preferring the appeal is condoned.
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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