(1.) Heard. In our opinion, the following questions of law do arise in the present case. The Tribunal is directed to state the case and refer the following two questions of law :
(2.) The petition is disposed of accordingly. There will be no order as to costs.
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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