(1.) Heard.
(2.) Rule. Rule made returnable forthwith. By consent, heard finally.
(3.) This writ petition takes exception to the judgment and order dated 17.1.2011 passed by the Maharashtra Revenue Tribunal, Aurangabad in Case No. 49-B-2009-AN.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN