(1.) Heard learned Advocate for the petitioner and learned Assistant Government Pleader for the respondent Nos. 1 and 2.
(2.) RULE. Rule made returnable forthwith.
(3.) The petitioner has approached this Court seeking, inter alia, the following relief:
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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