(1.) The writ applicant has approached this Court under Art. 226 of the Constitution of India seeking following reliefs:-
(2.) The facts giving rise to this writ application may be summarized as under:-
(3.) In view of the above, the writ applicant had to come before this Court.
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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