(1.) RULE , returnable forthwith. Mr. Soni, Advocate waives service of rule for respondents Nos. 1 to 7. Mr. Hariani, Advocate waives service of rule for the respondent No.8.
(2.) HEARD by consent.
(3.) THE respondent Trust received offers as follows :
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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