(1.) RULE. Rule, returnable forthwith. Heard finally by consent of the parties.
(2.) THE petitioner has approached this Court for a direction, inter alia, to respondent No.1 to decide the show cause notice dated 07/01/2010 in a time-bound manner.
(3.) THE Rule is disposed of accordingly.
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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