(1.) Heard on I.A. No.173/2020, an application under Sec. 5 of the Limitation Act.
(2.) As per office note, the appeal is barred by 156 days.
(3.) On due consideration, for the reasons stated in the application and in the interest of justice, I.A. is allowed.
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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