(1.) Heard learned counsel for the parties.
(2.) Admit.
(3.) At the request of learned counsel for both the parties, the appeal was heard finally and is being disposed of.
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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