(1.) Allowed, subject to all just exceptions.
(2.) The application shall stand disposed of.
(3.) The petitioner is invoking the writ jurisdiction of this Court and seeks initiation of an appropriate writ against the respondents, whilst seeking the following relief:-
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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