(1.) WE have heard the learned counsel for the parties and we find no force in the appeal. The judgment of the learned Single Judge is upheld.
(2.) THE appeal is dismissed.
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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