(1.) The second defendant in the suit is the appellant.
(2.) The case in brief is as follows:-
(3.) At the time of admission of the second appeal, the appellants have raised the following substantial questions of law:-
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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