(1.) Heard learned counsel for the appellants.
(2.) The delay of 23 days in filing the appeal is adequately explained. Accordingly, it is condoned subject to objections, if any, on appearance of the respondents.
(3.) Learned counsel for the appellants argued the matter on the merits as well.
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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