(1.) Draft amendment is allowed. Necessary amendments shall be carried out forthwith.
(2.) By way of present petition, petitioners have prayed for following reliefs:
(3.) Short facts of the present case may be referred as under:
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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