(1.) THE correotaass of the conclusion regarding maintainability of an appeal, is the Subjsct -mattar of the adjudication in this revision application.
(2.) SINCE the pivotal issue is one of law, detailed reference to the factual aspects is unnecessary and shorn of irrelevant, the fact situation is as follows :
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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