(1.) The present applications have been filed on behalf of the petitioner seeking stay and exemption on urgency basis.
(2.) With the consent of learned counsel for the petitioner, the main petition is taken up for hearing today itself.
(3.) The applications stand disposed of.
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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