(1.) P. C. : Rule, returnable forthwith.
(2.) Heard Counsel.
(3.) By this Writ Petition under Article 227 of the Constitution of India the petitioner is challenging an order dated 13th February, 2004, passed by the special Metropolitan Magistrate, Girgaon, Mumbai in Case No. 895 of 1998.
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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