(1.) Heard.
(2.) RULE. Rule made returnable forthwith.
(3.) Since the impugned orders passed by the respondent nos. 1 and 2 are common, all these petitions can be disposed by common judgment.
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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