(1.) HEARD Advocates.
(2.) DELAY in filing the appeal is condoned. Office to number the appeal.
(3.) APPEAL is admitted. Respondents waive service. By consent, appeal is taken up for final hearing.
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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