(1.) Rule, returnable forthwith. Heard finally with consent of the parties.
(2.) This is an appeal by an Insurance Company - original N.A. No. 3.
(3.) The facts giving rise to this appeal are 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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