(1.) HEARD learned counsel for the petitioners.
(2.) ADMIT the writ petition.
(3.) NOTICES on behalf of respondents No. 1 and 2, are accepted by learned Additional Government Advocate, who prays for and is allowed three weeks time to file counter affidavit.
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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