(1.) LEAVE granted.
(2.) THIS appeal by special leave arises from the judgment and order dated 3.7.1995 passed by the High Court of Madhya Pradesh Bench at Gwalior in SA No. 182 of 1989.
(3.) IT is seen that the respondents have pleaded in their written statement in para 9 as under:
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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