(1.) Leave to correct prayer clause (B). Corrections be carried out forthwith.
(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(3.) The petitioner has put forth prayer clauses (A) and (B), which read as under :-
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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