(1.) Heard the learned counsel for the appellant and learned counsel for the contesting respondent Nos. 2 and 9A. Rest of the respondents were served, but they did not appear.
(2.) Admit.
(3.) Following substantial question of law is formulated;
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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