(1.) Arguments were heard. Judgment was reserved. The judgment is being released.
(2.) The plaintiff through her LRs is in the Regular Second Appeal against the concurrent findings of fact arrived at by both the Courts below.
(3.) The question which needs consideration is 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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