(1.) HEARD learned advocate Shri N. G. Kale for the applicants, learned APP Shri N. H. Borade for the respondent No. 1 state and learned advocate Shri V. V. Ingale for the respondent No. 2.
(2.) RULE, returnable forthwith.
(3.) PETITION is heard finally with the consent of all the parties.
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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