(1.) RULE.
(2.) BY consent rule returnable forthwith.
(3.) THIS writ petition, under Articles 226 and 227 of Constitution of India, takes exception to the order passed by the State Minister (Home), Government of Maharashtra dated 15-5-1999.
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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