(1.) Heard.
(2.) As an affidavit in reply had already been filed, by an order dated 14th November 2014, it was decided that the petition shall be disposed of finally at the admission stage itself.
(3.) Rule. By consent, Rule made returnable forthwith.
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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