(1.) Case called out. Neither learned counsel for the respondents is present nor there is any request for passing over or adjournment of the case.
(2.) Since common questions of law and facts are involved in the bunch of appeals, as such, they are being decided by a common order.
(3.) Heard Sri R.C. Sharma, learned counsel for the appellant and perused the records.
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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