(1.) Rule. Rule made returnable forthwith.
(2.) Heard with the consent of the learned counsel for the parties for final disposal.
(3.) The short challenge in the present petition is to the violation of the principles of natural justice while passing an order dtd. 7/6/2023 by 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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