(1.) Upon hearing learned counsel for the parties, we find that sufficient explanation for the delay of 21 days in filing the appeal has been made out.
(2.) Accordingly, CAN 1 of 2025 is allowed, thereby condoning the delay in preferring FMAT 174 of 2025.
(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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