(1.) Rule. Rule made returnable forthwith. By consent, heard finally at the stage of admission.
(2.) By this petition, the petitioner has made following prayers :
(3.) We would notice the facts of the present case, which are 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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