(1.) Rule. Rule returnable forthwith. Heard with the consent of the parties.
(2.) This petition is filed challenging the judgment and order passed by the Minister, State Excise Department in Case No. RVN 1108/RA/35/EXC3 on 18/11/2008
(3.) The back-ground facts of the case 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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