(1.) WE think the view taken by the Court below was correct. It may be said that the plaintiffs were unfortunate. It is their own fault for sleeping on their rights until the very last day of limitation.
(2.) WE dismiss the appeal 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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