(1.) Learned HCGP takes notice for respondent-State.
(2.) Heard both the sides and perused the material on record.
(3.) Since, the question involved in this petition is already answered in identical petitions, the matter is taken up or final disposal with the consent of both the parties.
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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