(1.) Present appeal was filed with the delay of 29 days. Learned counsel for the respondent has no serious objection if delay is condoned on payment of reasonable cost.
(2.) HEARD .
(3.) L .C.R. be summoned.
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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