(1.) Heard counsel for the parties.
(2.) Admitted.
(3.) With the consent of the parties, the appeal is taken up for final hearing at this stage only.
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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