(1.) Heard.
(2.) Rule. Rule made returnable forthwith. Considering the subject matter of petition and the facts demonstrated in the petition, we heard the matter for inal disposal.
(3.) Facts in brief:
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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