(1.) By means of filing this writ application under Articles 14, 19, 226, 265 and 300A of the Constitution of India, the petitioners, inter alia, seek the following reliefs :
(2.) Brief facts of the case are as follows :
(3.) Heard learned advocates for the respective sides.
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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