(1.) Mr. T.A. Khan, Advocate for the Appellant.
(2.) On due consideration, the Delay Condonation Application is allowed and the delay in filing the appeal is, hereby, condoned.
(3.) With the consent of the learned Counsel for the parties, the appeal is finally heard.
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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