(1.) First Appeal is admitted. Notice after admission, made returnable forthwith. By consent, taken up for final disposal.
(2.) Substantial questions of law were already formulated as the parties had consented for arguing for final disposal at admission stage.
(3.) Heard both sides.
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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