(1.) THE objection as regards abatement is over -ruled. Delay in filing the application for substitution is condoned. Abatement is set aside.
(2.) SUBSTITUTION allowed.
(3.) WE have heard learned counsel on both sides.
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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