(1.) Heard learned Counsel for the parties.
(2.) Since a common question of law arises for consideration in the three above captioned writ petitions, they are being decided by a common judgment.
(3.) Let us note the facts.
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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