(1.) Exemption allowed, subject to all just exceptions.
(2.) The application is disposed of.
(3.) The reasons for which the opportunity to lead defence evidence has been declined are recorded by the learned Trial Court as under:-
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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