(1.) I have heard learned counsels for the parties on admission.
(2.) Admit.
(3.) The following substantial question of law arises for consideration in the present second appeal:
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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