(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.
(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.
(3.) By way of this petition, the petitioner has prayed for the benefits of the Government Resolution dtd. 17/10/1988.
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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