(1.) Heard.
(2.) Reasons indicated in the affidavit filed in support of the delay condonation application are sufficient.
(3.) Application is accordingly allowed and the delay of 17 days in filing the appeal is condoned. The appeal is treated to have been filed in time.
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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