(1.) Heard.
(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel for the parties.
(3.) The petitioner has approached this Court praying for quashing and setting aside the reversion order dated 02.06.2014 issued by respondent no. 3.
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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