(1.) Heard learned counsel for the petitioner, learned A.G.A for the State and perused the material available on record.
(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner has prayed following reliefs:-
(3.) Brief facts of the case are as follows:
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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