(1.) ALLOWED , subject to just exceptions.
(2.) THE application is disposed of.
(3.) WE have finally heard the counsel for the appellant and the counsel for the respondent appearing on advance notice, at the stage of admission only.
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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