(1.) Re: Interlocutory Application No.01 of 2019.
(2.) Heard learned counsel for the parties.
(3.) The cause shown is sufficient. The delay is condoned. The appeal shall be treated to be within time. Interlocutory Application stands allowed.
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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