(1.) LEAVE granted.
(2.) THIS appeal is directed against an interim order passed by the High Court of judicature at Bombay in Writ Petition No. 2856 of 2006 which is now challenged before us. The order passed by the High Court reads 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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