(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the Petition is taken up for final hearing and disposal.
(2.) The Petitioner has filed the present Petition seeking the following reliefs :-
(3.) The facts in a nutshell are as follows:
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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