(1.) Proceedings of the matter have been conducted through video conferencing.
(2.) This public interest litigation has been preferred with the following prayers:-
(3.) Having heard the petitioner in person and looking to the facts and circumstances of the case, it appears that the petitioner is in search 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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