(1.) By this writ petition, the petitioner challenges the order of the Honourable Excise Minister, whereby he set aside the order of the Excise Commissioner.
(2.) The facts are as follows:-
(3.) I have heard the learned counsel for the petitioner as well as the respondents.
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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