(1.) The unsuccessful petitioner is the appellant herein.
(2.) Brief facts necessary for determination of this appeal are as under:
(3.) Heard the submissions made by the learned counsel for the appellant and the learned Government Advocate and perused the documents.
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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