(1.) Heard both the sides.
(2.) In my view case for consideration is made out because of following facts.
(3.) The Security (Interest) Enforcement Rules, 2002 and more particularly, sub-rules 3, 4 and 5 of Rule 9 reads thus,
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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