(1.) The Petitioner has put-forth prayer clause-B, C and D as under:
(2.) The undisputed facts in this case are as under:
(3.) For the sake of brevity, we are re-producing Rule 8 of the 1996 Rules and Rule 6 of the 2014 Rules hereunder:
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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