(1.) The matter has been heard finally, as requested by learned advocates for the parties, at the admission stage.
(2.) The petitioner has filed this petition under Article 226 of the Constitution of India for the following reliefs:
(3.) The brief facts arising from the record 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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