(1.) Heard learned counsel for the appellant on application under Sec. 5 of the Limitation Act.
(2.) As per office report, the instant appeal is barred by 653 days.
(3.) Having regard to the grounds set out in the application, I feel persuaded to accept the application.
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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