(1.) RULE .
(2.) BY consent, Rule made returnable forthwith. By consent, heard finally forthwith.
(3.) HEARD Mr.Sham Walve, learned counsel for the petitioner. Heard Mr.A.M.Kulkarni, learned counsel for the respondent no.2. Heard Mrs.Tidke, learned A.P.P. for respondent State of Maharashtra.
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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