(1.) Heard learned counsel for the parties on the delay condonation application.
(2.) There is a delay of thirty days in filing the present appeal.
(3.) Cause shown is sufficient.
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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