(1.) Counsel for the petitioner relies upon 1987 AIR(SC) 1353 and contents that a liberal view should be taken while condoning the delay. There is no dispute with the proposition of law laid down by their Lordships of the Supreme Court.
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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