(1.) Heard on I.A. Nos. 2022/2014 and 2546/2014.
(2.) Counsel for the respondent has no objection in allowing the applications. Hence, applications are allowed. Delay in filing the appeal is hereby condoned.
(3.) Heard on appeal.
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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