(1.) EXEMPTIONS allowed subject to all just exceptions.
(2.) APPLICATIONS stand disposed of.
(3.) FOR the sake of convenience the facts in the case of W.P.(C) 6096/2012 are being noticed, however, the grievance of the petitioners is common in all the three matters.
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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