(1.) RULE . Rule made returnable forthwith and heard finally by consent.
(2.) PETITIONER has prayed for following reliefs in the present petition: -
(3.) THE charges for which the petitioner was tried can be referred briefly as follows:
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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