(1.) Record of the trial Court has been received.
(2.) Heard on the point of admission.
(3.) After perusal of the statement of the witnesses, this appeal seems to be arguable, hence, it is admitted for final hearing.
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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