(1.) Heard learned Advocates for both the sides.
(2.) Appeal is admitted and is called out for final hearing in the light of order passed by this Court on 27th June, 2008 recording that case would be heard finally for considering remand.
(3.) Appeal proceeds on admitted facts, namely:[
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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