(1.) Heard learned counsel for the parties.
(2.) The petitioner has taken out this petition under Article 227 of the Constitution of India, on the following prayers:
(3.) The facts shorn-off unnecessary details and relied for deciding the issue deserve to be set out 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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