(1.) Heard learned counsel for the parties and perused the record.
(2.) Learned counsel for the petitioner is agree that the writ petition be disposed of without counter version.
(3.) By means of this writ petition, the petitioner has sought following reliefs:-
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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