(1.) Heard the learned counsel for the petitioners.
(2.) Learned HCGP accepts notice for respondent Nos.1 and 2.
(3.) Notice to respondent No.3 is dispensed with as the matter is being disposed of giving liberty to the petitioners to approach respondent No.1-Deputy Commissioner.
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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