(1.) In view of sufficient explanation for the delay in preferring the appeal having been made out, CAN 1 of 2025 is allowed, thereby condoning the delay in filing FAT 431 of 2025.
(2.) Let the appeal be deemed to stand registered and admitted.
(3.) There will be no order as to costs.
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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