(1.) HEARD finally by consent. Rule returnable forthwith.
(2.) MR . T. D'costa, learned counsel waives notice on behalf of the respondent on merits.
(3.) THE only point which arises for consideration in this case 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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