(1.) SUBJECT MATTER:
(2.) Heard Mr. Vasekar, learned counsel for the Petitioner and Mr. Naik, learned A.G.P. for the Respondent Nos.1 to 4-State.
(3.) Considering the nature of prayers averred in the Petition, we deem it appropriate to hear the Writ Petition finally by consent of 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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