(1.) HEARD Mr. Sonak, learned counsel for the petitioners and Mr. Kansar, learned counsel for the respondent.
(2.) RULE. By consent of the learned counsel heard forthwith.
(3.) THE lower Appellate Court by the impugned judgment and order has set aside the order passed by the Trial Court.
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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