(1.) Rule. Rule is made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.
(2.) This Petition is filed with following substantive prayer :-
(3.) The brief facts leading to filing of the writ petition can be stated as under :-
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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