(1.) Heard both sides.
(2.) Since arguable points are made, both the appeals are admitted.
(3.) By consent, both appeals are taken up for final disposal.
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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