(1.) Heard learned counsel for the parties.
(2.) This interlocutory application seeks condonation of delay of 356 days in instituting the appeal.
(3.) We have perused the averments set out in interlocutory application and we are satisfied that the cause shown is sufficient.
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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