(1.) The petitioners are before this Court seeking the following prayer:
(2.) This Court had issued notice to the respondents.
(3.) In the light of the issue being thus, the remedy for the petitioners would lie only before the Debt Recovery Tribunal.
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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