(1.) Rule returnable forthwith. Mr. Nirzar Desai, the Learned Standing Counsel waives service of notice of rule for and on behalf of the respondents.
(2.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:-
(3.) The case of the writ applicants in their own words as pleaded in the writ application is 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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