(1.) Heard.
(2.) Rule made returnable forthwith. Heard finally.
(3.) Learned Additional Chief Metropolitan Magistrate, 40th Court, Girgaon, Mumbai, issued process under Section 630 of the Companies Act,1956 against the petitioner, same is questioned.
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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