(1.) Heard Mr. Chavan, learned senior Advocate for the Petitioner and Mr. Venegavkar, learned Special PP for Respondent No.1.
(2.) Arguable questions are raised. Admit.
(3.) Interim relief in terms of prayer clause (c).
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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