(1.) Admit, returnable forthwith. Heard finally with consent of both the parties.
(2.) This is an appeal by the original claim-ants against the order passed by the Tribu-nal on an application under section 140 of the Motor Vehicles Act, 1988.
(3.) The facts are as follows:
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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