(1.) Rule. Rule made returnable forthwith. Considering the prayers made in the petition, writ petition is heard inally by consent of the parties. For the sake of convenience, the parties are referred to their factual status.
(2.) Facts in brief :
(3.) Petitioner's Arguments:
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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