(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) The Petitioners have put forth prayer clauses A, B and C, as under:-
(3.) Dates and sequence of events in this matter are relevant and the same are 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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