(1.) This Second Appeal shall be heard on following substantial question of law:
(2.) Issue notice upon sole respondent by registered post with A/d as well as under ordinary process for which requisites etc must be filed within a week.
(3.) Call for the Trial Court Records.
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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