(1.) RULE . The Respondents waive service. By consent of parties, Rule made returnable forthwith and heard finally.
(2.) IT is common ground before us that what we have decided in Writ Petition No.1098 of 2013, will also apply to the facts of the present case.
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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