(1.) This so-called Public Interest Litigation has been preferred seeking following reliefs:-
(2.) We have heard petitioner appearing in person.
(3.) Looking to the facts and circumstances of the case, it appears that this is not a Public Interest Litigation at all.
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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