(1.) ' Rule ' as against the respondent No. 2.
(2.) It is not necessary to hear the respondent No. 1.
(3.) By consent, Rule issued to the respondent No. 2 is made returnable forthwith. By consent, heard finally forthwith.
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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