(1.) The Appellant-original defendant being aggrieved by the concurrent judgment and order has preferred the present Second Appeal.
(2.) The following substantial questions of law are involved :
(3.) The relevant facts are as under:
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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