(1.) Heard.
(2.) Notice for respondent Nos.1 and 2 shall be accepted by learned Additional Government Advocate. For the order proposed, notice to respondent No.3 is dispensed with.
(3.) The Public Interest Litigation has been filed seeking the following reliefs:
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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