(1.) Heard Ms Swati Kamat Wagh, learned counsel for the petitioner and Mr Manish Salkar, learned Government Advocate for the respondents.
(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.
(3.) The petitioner has filed the present petition under Articles 226 and 227 of the Constitution of India seeking the following reliefs: -
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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