(1.) Heard.
(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.
(3.) Heard Shri A. S. Chakotkar, learned Advocate (appointed) for the applicant and Shri S. M. Ghodeswar, learned APP for nonapplicants/State. The non-applicants/State has also filed reply.
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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