(1.) Rule. Rule is made returnable forthwith.
(2.) Matter is taken up for final disposal at the admission stage itself.
(3.) Heard Mr. Kulkarni, learned Counsel for the Petitioners and Mr. J.J. Mulgaonkar with Ms. Shweta Parulekar, learned Counsel for the Respondent.
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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