(1.) ADMIT .
(2.) THE following substantial questions of law are framed for a decision:
(3.) IN view of the dispute involved in the case, in light of the decision I propose to take and as agreed by the learned counsel on both sides it is not necessary to call for 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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