(1.) HEARD Counsel for the parties.
(2.) RULE. Rule made returnable forthwith, by consent. Mr. More, A. P. P. waives notice for respondent.
(3.) AS short question is involved, Petition is taken up for final disposal forthwith, by consent.
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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