(1.) Heard Counsel for the parties.
(2.) Admit. Mr. Shetty waives notice for Respondents. He undertakes to file Vakalatnama on behalf of Respondents.
(3.) As short question is involved, Appeal is taken up for final hearing forthwith, by consent.
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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