(1.) IN our opinion actual service is not necessary. But where notice has issued, time runs from the date of the order directing the same under Section 248, Civil Procedure Code (XIV of 1882). This case must be determined by reference to that date.
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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