(1.) Rule. Mr. Ronak Raval, learned AGP waives service of notice of rule for and on behalf of the respondent-State.
(2.) The petitioner is before this Court seeking the following reliefs:-
(3.) The facts in capsulized form are 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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