(1.) CONSIDERING the peculiar facts and circumstances of this case we are not inclined to interfere with the discretion exercised by the learned Single Judge. However, we make it clear that the impugned judgment shall not be treated as a precedent. Writ appeal is disposed of as above.
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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