(1.) Leave to delete Respondent No.4, being an Enquiry Officer. Deletion be carried out forthwith.
(2.) Rule. Rule made returnable forthwith. Heard the Petition finally with the consent of the learned Advocates appearing for the parties.
(3.) The case before us falls in a narrow compass. The Petitioner contends 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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