(1.) Rule. Rule is made returnable forthwith and is heard by consent.
(2.) By impugned order delay of about 5 months and 8 days caused in filing of appeal has been condoned by 1st appellate court.
(3.) The said order is challenged on various grounds inter-alia that:-
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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