(1.) Heard the learned Counsel for the parties.
(2.) This second appeal was admitted on 22/3/2007 on the following substantial questions of law :
(3.) In addition to the aforesaid, the appeal memo had referred to the following substantial question of law :
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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