(1.) Rule. Rule made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.
(2.) This batch of petitions raise common issues of law and facts, hence can be conveniently disposed of by this common judgment.
(3.) The conspectus of facts, which are not in dispute are required to be stated:
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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