(1.) Heard learned Advocate Shri Zubin Bharda on behalf of the applicants and learned APP Ms. Moxa Thakkar on behalf of the respondent no.1- State.
(2.) Rule returnable forthwith. Learned APP waives service of rule on behalf of the respondent no.1-State.
(3.) With consent of the parties the application is taken up for final hearing.
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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