(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) This Petition was admitted by order dtd. 12/10/2018. Interim relief was refused.
(3.) The Petitioner has put forth prayer clause (a) and (a)-1, as under:-
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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