(1.) Heard.
(2.) Rule. Rule made returnable forthwith with consent of the parties.
(3.) This petition invokes deeming fiction of lapsing of the reservation of the land of the petitioner under Sec. 127 of the Maharashtra Regional Town Planning Act, 1966 (for short, "MRTP Act").
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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