(1.) Heard the learned Counsel for the Appellant and the Respondent.
(2.) Admit, on the following substantial question of law :
(3.) Heard finally with the consent of the learned Counsel. The Respondent waives service.
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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