(1.) BY consent of both parties, the writ petition itself is taken up for final disposal.
(2.) THE case of the petitioner is as follows:-
(3.) CHALLENGING the cancellation of the petitioner's registration, the above writ petition has been filed.
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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