(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.
(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for hearing today.
(3.) By this writ petition, the petitioner has prayed for the following relief:-
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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