(1.) This is an execution second appeal by a judgment-debtor under the following circumstances:
(2.) No ground has been shown for a Letters Patent appeal, so permission is refused.
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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