(1.) HEARD.
(2.) ADMIT.
(3.) IN view of the decision I propose to take after hearing the learned counsel on both sides and since a copy of Ext.C2(a) is given to me for perusal, it is not necessary to call for the records of the case.
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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