(1.) Challenging the order of the Principle Subordinate Judge, Karur, made in I.A.No.55 of 2014 in I.A.No.96 of 2010 in HMOP No.131 of 2009, the appellant has come up with this appeal.
(2.) The facts of the case in brief would be as follows:
(3.) This appeal has come up today for admission.
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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