(1.) Allowed, subject to just exceptions.
(2.) Issue notice.
(3.) With the consent of counsel for the parties, the writ petition is taken up for hearing and final disposal, at this stage itself.
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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