(1.) RULE. By consent. Rule made returnable forthwith.
(2.) MR. Shah, learned counsel for respondent 4 waives notice, Respondents 1 to 3 and 5 are served. AGP waives notice for respondent 6.
(3.) BY consent, the petition is taken up for final disposal at the stage of admission.
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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