(1.) HEARD. Rule, returnable forthwith. By consent, Rule is heard forthwith at this stage.
(2.) THE learned Counsel for the parties agree that without indicating reasons, the impugned Order dated 17/03/2005 be set aside.
(3.) RULES is made absolute in the aforesaid terms. No costs.
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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