(1.) RULE , returnable forthwith.
(2.) THE Petitioner, by this Public Interest Litigation, has invoked Article 226 of the Constitution of India and prayed for following relief's: -
(3.) THE Petitioner's brief synopsis is as under: -
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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