(1.) Rule.
(2.) Heard forthwith.
(3.) The principal issue in this petition is covered by the Judgment of this court in Custom Appeal No. 65 of 2007 between The Commissioner of Customs (Import) V/s. Amrit Vanaspati Co. Ltd., 2007 218 ELT 336 and ors decided on 25-10-2007.
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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