(1.) Heard on the question of admission.
(2.) This appeal is admitted on the following substantial questions of law:-
(3.) Since the controversy involved in the present appeal lies in a narrow compass, therefore, with the consent of the parties, the appeal is heard finally.
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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