(1.) Heard the learned counsel for the applicant. Heard the learned counsel for the respondent nos.1 and 2. Heard the learned APP.
(2.) By consent, admitted and heard finally.
(3.) By consent, calling for the Record and Proceedings is dispensed with.
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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