(1.) REPLY filed by the respondents is taken on record.
(2.) IT is mentioned in the reply that the respondents have filed Cross Objections to the impugned judgment. Let the Cross Objections be tagged to the appeal.
(3.) HEARD learned counsel for both parties.
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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