(1.) Heard counsel for the Parties.
(2.) Rule. Rule made returnable forthwith by consent. Mr. Nargolkar, Government Pleader, waives notice for Respondents/State.
(3.) As short question is involved, the Petitions are taken up for final disposal forthwith by consent.
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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