(1.) HEARD Rule. By consent, the rule is made returnable forthwith. The learned advocates for the respondents waive serice.
(2.) THE facts which are not in dispute and which are relevant for the decision in the matter are under:-
(3.) THE inevitable conclusions which follow from the above undisputed facts are:- <FRM>JUDGEMENT_559_ALLMR6_2006Html1.htm</FRM>
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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