(1.) Notice issued to the respondent remains unserved with the endorsement 'left the premises'.
(2.) The counsel for the appellant states that the appellant is not aware of any other address of the respondent.
(3.) Considering the facts of the present appeal, the same is believable.
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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