(1.) Admit.
(2.) There is a short point involved in this appeal, and we proceed to dispose of this appeal.
(3.) We have heard both the counsel, particularly on what is stated in pages 38 and 39 of the appeal record. Page 38 contains a letter dated 27.7.1995, which reads 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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