(1.) Notice to the respondents to show cause as to why the petition be not admitted.
(2.) Mr. Bhardwaj, Advocate enters appearance and accepts notice.
(3.) With the consent of the parties, the writ petition is taken up for final disposal.
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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