(1.) Leave to amend. Necessary amendment shall be carried out forthwith.
(2.) RULE. Learned advocates appearing for the respective parties waive service of notice of rule for and on their behalf.
(3.) By way of this writ petition, the petitioner has prayed for the following reliefs;
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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