(1.) Rule. Returnable forthwith.
(2.) Heard finally with consent of parties.
(3.) This application for review is filed by the original respondent No. 1 in Second Appeal No. 121 of 1999. A few facts maybe narrated as follows:
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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