(1.) Rule.
(2.) With the consent of the parties, the matter is taken up today for final hearing.
(3.) This writ petition challenges the denial of the benefit to the petitioner of Clause 66 of the Export-Import Policy 1992-97 which reads as follows:
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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