(1.) HEARD learned counsel for the parties.
(2.) I have heard learned counsel for the parties and they have fairly stated that I need not record reasons for disposing of the writ petitions, with observations that I propose to make, and they have agreed for the following order:
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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