(1.) Heard. Rule. Rule is made returnable forthwith by consent of parties.
(2.) This petition is filed by the Petitioners, seeking following reliefs:
(3.) Brief facts leading to this petition 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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