(1.) RULE.
(2.) BY consent of the parties rule is made returnable forthwith.
(3.) THE point which has been raised in this petition is covered by the judgment of Single Judge of this Court passed in Writ Petition (Lodging no. 2056 of 2003 decided by (R. M. S. Khandeparkar, J.) on 16-9-2003.
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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