(1.) Heard Mr Deshprabhu, learned counsel for the petitioner and Mr Gaonkar,learned counsel for the respondent.
(2.) Rule. Rule is made returnable forthwith.
(3.) Matter is taken up for final disposal at the admission stage itself with the consent of the learned counsel for the parties.
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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