(1.) Draft amendment is allowed in terms of draft. The same shall be carried out forthwith.
(2.) In the present petition, the petitioners have prayed for the following reliefs:-
(3.) The brief facts of the present case are 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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