(1.) S.A. No.712 of 2011
(2.) The second appeals have been admitted and the following substantial question of law is formulated for consideration in the second appeals:-
(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court in O.S. No.289 of 200
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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