(1.) HEARD learned Counsel for respective parties.
(2.) ADMIT . By consent, the Appeal is taken up for final hearing.
(3.) THE facts leading to this litigation are little complicated and are required to be narrated in order to appreciate the overall situation.
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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