(1.) Heard.
(2.) Rule. Rule returnable forthwith. With consent of parties, matter is taken up for final hearing.
(3.) By the present petition, the petitioner raises objection to the impugned order dtd. 2/12/2022, whereby the claim of the petitioner has been rejected by the election authority.
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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