(1.) Heard Mr. D. Rathi, learned counsel for the appellant and also heard Ms. M. Chatt-erjee, learned counsel for the respondent.
(2.) This miscellaneous first appeal, under Sec. 23 of the Railway Claims Tribunal Act, 1987 is directed against the judgment and order dtd. 3/9/2012, passed by the Railway Claims Tribunal, Guwahati Bench, in Original Application No.OA-I-6/2011.
(3.) The back ground facts leading to filing of the present appeal is briefly stated as under:-
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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