(1.) Admit.
(2.) The following substantial questions of law are framed for a decision:
(3.) These appeals arise from the common judgment dated 12.04.2012 in A.S.Nos.235 and 237 of 2004 of the third Additional District Court, Thiruvananthapuram.
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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