(1.) Heard both the sides.
(2.) Rule. Rule made returnable forthwith. With the consent of both the parties, application is taken up for final hearing and disposal.
(3.) At the outset, we must mention that upon perusing the prayer clause in the petition, which reads thus:-
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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