(1.) Rule.DB.
(2.) With the consent of the learned counsel for the parties, the Writ Petition is taken up for final hearing.
(3.) The case set up by the Petitioner is as under:-
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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