(1.) Heard learned counsel for the petitioner.
(2.) Notice on behalf of respondent No. 1 has been accepted by the office of Chief Standing Counsel.
(3.) In view of order proposed by the court, issuance of notice to respondent No. 2 is dispensed with.
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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