(1.) Heard.
(2.) Admit. With the consent of the parties the matter is taken up for final hearing at admission stage.
(3.) This appeal is filed by the State of Maharashtra challenging the judgment and award passed by the Jt. Civil Judge, S.D., Ahmednagar in LAR no. 182/97 on 4-12-2004.
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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