(1.) NOTICE issued.
(2.) MR. Khatana, learned counsel accepts notice on behalf of respondents No. 2 to 5.
(3.) THE petitioner, being aggrieved, submitted that the order passed by the respondent is without application of mind and not a reasoned order.
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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