(1.) RULE. Learned advocate Mr.Harsheel Shukla waives service of notice of rule for the respondent no.1.
(2.) In the present writ petition, the petitioner has prayed for the following reliefs:-
(3.) The brief facts of the case 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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