(1.) Heard learned counsel for the parties.
(2.) Petitioner is a taxable person registered under the Central and State G.S.T. Act.
(3.) By means of this writ petition, petitioner has sought the 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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