(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) By this petition, the petitioner has put-forth prayer clause (B) which reads thus:-
(3.) The relevant factors to be considered in this case, are as under:-
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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