(1.) Heard the learned counsel for the parties.
(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.
(3.) By this petition, the petitioner has sought the following substantive reliefs:-
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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