(1.) Heard the learned Counsel for the parties.
(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.
(3.) The challenge in this Petition is to the reports/recommendations dtd. 14/9/2020, made by the Hon'ble Lokayukta.
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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