(1.) Though served, none present on behalf of respondent no.2. This matter is taken up final disposal.
(2.) Rule. Learned APP waives service of notice of rule on behalf of respondent-State.
(3.) Heard learned advocates for the respective parties.
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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