(1.) Not on board. Upon mentioning taken on board. By consent heard alongwith the Writ Petitions which are already notified today.
(2.) Heard counsel for the parties.
(3.) Rule. As short question is raised, rule made returnable 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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