(1.) ISSUE notice.
(2.) MR .V.K.Tandon accepts notice on behalf of the respondents.
(3.) IN view of the fact that the impugned order dismissed the petitioner's appeal in limine, the facts only to that extent are necessary.
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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