(1.) Returnable forthwith.
(2.) The Advocate on record for the respondents waives service.
(3.) By consent of the learned Senior Counsel and learned Counsel appearing for the parties, the writ petition is treated on board for final hearing.
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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