(1.) This second appeal has been admitted for hearing on the following substantial question of law :-
(2.) Heard learned counsel, Mr. P. Roy Barman for the appellants and learned counsel, Mr. D. Chakraborty for the respondents.
(3.) Fact of the case may be summerised thus:-
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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