(1.) RULE. Returnable forthwith.
(2.) MR. A. S. Rao, Advocate waives service for the respondents.
(3.) BY consent of the learned Counsel for the parties, rule is heard finally at this stage.
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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