(1.) There is no proof of pre -deposit of Rs.1 Lakh towards duty as directed under Stay Order No.46/2001 -A dated 28.3.2001. Hence the appeal is dismissed for non -compliance with the statutory requirement of Section 35F of the Central Excise Act, 1944.
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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