(1.) Rule. Rule made returnable forth with and heard finally by consent of the parties.
(2.) While issuing notice and granting ad interim protection, this Court had passed the following order on 23/3/2018:-
(3.) I have considered the strenuous submissions of the learned Advocates for the respective sides and have perused the record available.
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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