(1.) Draft amendment is allowed. The necessary incorporation shall be carried out at the earliest.
(2.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:-
(3.) On 25/01/2021 this Court passed the following order.
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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