(1.) Heard learned Counsel for the parties.
(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal.
(3.) By this appeal, preferred by the State of Maharashtra, the appellant seeks the following reliefs;
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN