(1.) Subject Matter :
(2.) Considering the nature of relief prayed in the Petition we have heard the Writ Petition inally by consent of the parties.
(3.) Rule. Rule made returnable forthwith. For the sake of convenience, the parties are referred to by their factual status.
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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