(1.) Rule. Rule made returnable forthwith.
(2.) Heard learned Counsel for the petitioners and learned Counsel for respondents.
(3.) Preliminary objection raised by the respondents that against the order passed by District Court, Chandrapur, in RCA No. 10/2021, second appeal would lie.
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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