(1.) THE learned Counsel for the petitioner seeks deletion of respondents No. 2, 3 and 4. Permission granted.
(2.) RULE. The learned A. P. P, waives service for the State.
(3.) RULE is made returnable forthwith by consent of the parties and taken up for 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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