(1.) In the instant petition, petitioner has prayed for the following reliefs:-
(2.) Undisputedly, petitioner has a statutory remedy under Section 17 of the SARFAESI Act, 2002.
(3.) As regards maintainability of present petition, the following three decisions are relevant:-
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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