(1.) The captioned Appeal is not board by consent of Learned Senior Counsel for the parties, the same is taken on board and heard finally.
(2.) The Appeal impugns an order dtd. 25/10/2023 by which the Appellant's Application for interim relief came to be rejected.
(3.) Before adverting to the rival contentions, it is useful to set out the following brief facts:-
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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