(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.
(2.) By this petition under Article 226 of the Constitution of India, the Petitioners have prayed for following reliefs:-
(3.) Narrative of the relevant events:-
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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