(1.) SINCE both the petitions involve common question of law and facts, they were heard together and are being disposed of by this common judgment.
(2.) HEARD learned Advocates for the respective parties.
(3.) RULE. By consent, rule made returnable forthwith.
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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