(1.) Factual matrix warranted for the Division Bench to refer the matter for a decision of the Full Bench are as under:
(2.) Contentions of the learned Advocate General:
(3.) Submissions of the learned counsel for the respondents:
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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