(1.) CM -3665 -2013:
(2.) EXEMPTION allowed subject to just exceptions.
(3.) WE , therefore, asked the learned counsel for the appellant to address us on merits. The same aspect, as referred to aforesaid, has once again been emphasised by the learned counsel for the appellant.
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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