(1.) Heard fnally with consent of both sides at admission stage.
(2.) The petitioner by invoking writ jurisdiction under Article 227 of the Constitution of India has sought following reliefs :-
(3.) It is necessary to have a brief survey on the facts of the case :-
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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