(1.) ALL the appeals arise out of a common Order passed by the Commissioner of Customs rejecting the Duty Drawback claimed by M/s. Terai Overseas Limited. As such, they are being disposed of by a common order.
(2.) BRIEFLY stated the facts of the case are as under : -
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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