(1.) Heard learned Counsel for the appellant as well as learned Assistant Government Pleader.
(2.) Second Appeal came to be admitted on 14/02/2007, on following substantial question of law :
(3.) The case of the plaintiff in brief is as under :
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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