(1.) AFTER hearing both sides for a while on the stay petition, granted waiver of the pre -deposit of penalty and proceed to hear the appeal itself for final disposal.
(2.) THE relevant facts, in brief, are as follows : -
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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