(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.
(2.) Shri V.A. Thakare, learned A.G.P., waives notice on behalf of respondent Nos. 1 to 4.
(3.) Shri P.N. Kothari, learned counsel, waives notice on behalf of respondent No.5.
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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