(1.) The petitioner is before this Court seeking for the following reliefs:
(2.) The brief facts of the case are;
(3.) The submission of Sri. Shivraj Balloli, learned counsel for the petitioner is that;
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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