(1.) We have heard at length an appeal and a cross appeal from the judgment of the court below which was delivered on March 22, 1993, some two years after conclusion of arguments there.
(2.) The matter was first opened and heard before another learned judge, who unfortunately retired, and then before the learned judge the case was heard out again ; the matter was also sometimes mentioned, which went on from time to time and ultimately the judgment was delivered.
(3.) The application which was disposed of was an application made both under Section 397 and Section 398 of the Companies Act, 1956. At that time the High Court had jurisdiction to decide these matters and the substitution of the Company Law Board in the place of the High Court had not then come. Such substitution occurred in 1991.
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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