(1.) Allowed, subject to all just exceptions.
(2.) The application is disposed of.
(3.) Issue notice. The learned counsel appearing for the respondent accepts notice. The petition is taken up for final hearing.
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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