(1.) Heard on admission.
(2.) Appeal seems to be arguable, hence, admitted for hearing.
(3.) Let the record of the trial Court be requisitioned.
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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