(1.) By consent taken up for final hearing.
(2.) Summary of claim of the appellant is as follows:
(3.) Paragraph no. 8 of the order passed by the learned Single Judge of this Court in Writ Petition No. 155 of 2006 hurts the appellantSociety and hence it is before this Court.
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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