(1.) The present Civil Second Appeal has been admitted on the following substantial questions of law:
(2.) The appeal arises on the following grounds:
(3.) The Trial Court on 30.10.2001, on perusal of the pleadings settled the following issues:
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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