(1.) The present application has been filed under Article 227 of the Constitution of India seeking following reliefs:-
(2.) As far as possible, the parties will be referred to as per their original position before the Trial Court.
(3.) THE SHORT FACTS OF THE CASE:
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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