(1.) PRAYER sought in this writ Petition reads as under;
(2.) THEREFORE, admittedly the petitioner has remedy before the Debt Recovery Tribunal. In that view of the matter the writ Petition is disposed of leaving it open to the petitioner to pursue the said remedy.
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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