(1.) Rule returnable forthwith. Heard finally by consent.
(2.) Mr. R. Noronha, learned Advocate waives notice on behalf of the respondents.
(3.) The only point which arises for my determination is:-
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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