(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.
(2.) BY consent of both parties, the writ petition is taken up for final hearing and disposal.
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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