(1.) Heard.
(2.) Leave granted to withdraw the Writ Petition to the extent of petitioner Nos. 10 and 11.
(3.) Rule. The Rule is made returnable forthwith. With the consent of the parties, the matter is heard finally at the stage of admission.
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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