(1.) THE case of the appellant/plaintiff is as follows: - 1.
(2.) IN the written statement filed by the defendants it is averred as follows:
(3.) THE following substantial questions of law have arisen for consideration in this Second Appeal:
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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