(1.) Rule.
(2.) With the consent of learned counsel for the parties the matter is taken up for final disposal.
(3.) The petitioner has impugned the demands made by the respondent vide letter dated 28.3.2000 under section 68 of the Punjab Land Revenue Act, 1887.
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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