(1.) Heard learned Counsel for the parties.
(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal.
(3.) By this Petition, the Petitioner seeks the following substantive prayers:
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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