(1.) WE think that under the circumstance of the case the delay was bona fide and sufficient cause has been shown within the provisions of Section 5 of the Limitation Act.
(2.) WE accordingly make the Rule absolute. Costs one gold mohur will be costs in the cause.
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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