(1.) This relates to a builder-buyer dispute.
(2.) Heard learned counsel for the appellant builder co.
(3.) In the interest of justice, to provide fair opportunity to the appellant builder co., to settle the matter on merit, the delay in filing the appeal is condoned.
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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