(1.) WITH the consent of the learned counsel on either side, this writ petition is taken up for final disposal.
(2.) THE case of the petitioner in a nutshell, is as under:
(3.) IN the counter affidavit, the respondent Bank has negated the averments of the petitioner and has stated 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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