(1.) Admit.
(2.) Heard learned counsel for the appellant and respondents finally at the stage of admission itself.
(3.) As all these appeals involved common question of facts and law and they are heard together, they are being decided by this common judgment.
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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