(1.) Leave to delete petitioner no.4.
(2.) RULE returnable forthwith. Ms.Shrunjal Shah learned AGP waives service of notice of Rule on behalf of the respondent State.
(3.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.
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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