(1.) Having suffered by two concurrent judgments and decrees, the defendants are in second appeal.
(2.) The appeal was admitted on 27.08.2009, on following substantial questions of law:-
(3.) Brief facts for adjudication of the appeal may be noticed hereinafter:-
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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