(1.) Heard.
(2.) Rule. By consent, the Rule is made returnable forthwith.
(3.) Since common question of law and facts arises in both the petitions and it pertain to the same premises, they were heard together and are being disposed of by this common judgment.
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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