(1.) Heard the learned counsel for the appellant. None for the Respondent.
(2.) Upon hearing the learned counsel for the appellant, leave is granted to prefer the appeal. Office is directed to register the appeal.
(3.) Admit. The appeal is taken up for final hearing.
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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