(1.) HEARD .
(2.) RULE . Rule is made returnable forthwith. By consent heard forthwith.
(3.) BY this petition which is filed under Articles 226 and 227 of the Constitution of India the petitioner is seeking following reliefs: -
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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