(1.) BY consent of the learned counsel on either side, this Writ Petition is taken up for final disposal.
(2.) HEARD both sides.
(3.) ACCORDINGLY, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
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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