(1.) THE learned Counsel for the respondents takes a preliminary objection that no appeal lies under the provisions of Section 18 of Act XIX of 1841, This objection must prevail. THE appeal is dismissed with costs.
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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