(1.) THE respondent does not appear to contest the finding.
(2.) WE accept the finding, set aside the decree of the lower Appellate Court and dismiss the application for restitution, with costs here and in the Court below.
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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