(1.) Exemption is allowed, subject to all just exceptions.
(2.) The application stands disposed of.
(3.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-
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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