(1.) Heard learned amicus curiae as well as learned A.P.P.
(2.) Rule. Rule is made returnable forthwith by consent. The learned A.P.P. waives service for the State.
(3.) As short question is involved, the petition is taken up forthwith for final disposal.
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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