(1.) Rule.
(2.) Rule is made returnable forthwith and taken up for final hearing by consent of learned Counsel for the parties.
(3.) The petitioner has made following substantive prayers;
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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