(1.) This appeal is filed by the original plaintiff. At the time of appeal, following substantial question of law was framed :
(2.) Brief facts are as under:
(3.) The trial Court raised following issues :
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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