(1.) This appeal, by leave, by the appellant, arises out of the judgment and order dated 15.12.2009 passed by the High court Division in Election Petition No.08 of 2009 allowing the same on contest. The facts involved in the appeal, in brief, are as follows:
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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