(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.
(2.) The present Petitioners have put forth prayer clauses, (B), (C), (D) and (E) as under:-
(3.) On 1/3/2018, the Single Judge Bench of this Court was pleased to pass the following order:-
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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