(1.) THEIR lordships do not think it necessary to call upon the respondents. They concur in the reason's stated in the judgment of the High Court.
(2.) THEIR lordships will humbly advise His Majesty that this appeal ought to be dismissed. The appellant will pay the costs of it.
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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