(1.) Rule. Rule made returnable forthwith and heard finally by consent of parties.
(2.) This Writ Petition is filed seeking the following final reliefs:
(3.) Mr.Kanade, the learned counsel appearing on behalf of the Petitioner, made submissions in support of the Petition.
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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