(1.) THIS appeal must be dismissed. We are satisfied that the judgment of the Court below is correct. The respondent is entitled to the costs of this appeal. We assess the hearing fee at one gold mohur.
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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