(1.) Learned counsel for the petitioners and learned High Court Government Pleader for the respondent are appearing through Video Conference.
(2.) Learned Government Pleader submitted his oral objections.
(3.) Heard arguments from both side. Perused the materials placed before the Court.
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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