(1.) Rule in all Writ Petitions. Rule made returnable forthwith.
(2.) Heard finally by consent of the parties.
(3.) By this common judgment, we are disposing of three Petitions filed under Article 226 of the Constitution of India.
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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