(1.) We have heard Mr. VK Jindal, learned Senior counsel, for the insurer-appellants, and Mr. SP Mahanta, learned counsel, appearing on behalf of the claimants-respondents.
(2.) By this common judgment and order, we propose to dispose of all the appeals enlisted above, for, on the request of the learned counsel for the parties, all these appeals have been heard together, the appeals involve largely identical facts and common questions of law, the same are capable of being disposed of together and it is conceded by the learned counsel for the parties that the decision in any of these appeals will have a bearing on the outcome of the remaining appeals.
(3.) We, first, cull together the material facts and various stages, which have led to the present appeals :-
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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