(1.) HAVING regard to the nature of order being issued hereunder, notice to the 8th respondent dispensed with, preserving his right for re-hearing of the matter, if aggrieved.
(2.) HEARD learned counsel for the petitioner and learned Government Pleader for respondents 1 to 7.
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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