(1.) At the outset, learned counsel for the appellant seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith.
(2.) Heard learned counsel for the parties.
(3.) By this appeal, the appellant has sought the following substantive relief:-
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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