(1.) Draft amendment is allowed. To be carried out forthwith.
(2.) By way of the present petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs,
(3.) Heard learned advocates appearing for the parties.
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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