(1.) Heard.
(2.) RULE. Rule made returnable forthwith by consent of the parties.
(3.) Since common questions arise in these writ petitions, the same are being decided by this common judgment.
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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