(1.) Present Petition is thoroughly misconceived as a Roznama of a quasi judicial authority is under challenge.
(2.) According to us, the Petition is not maintainable under Article 226 of the Constitution of India.
(3.) Hence, dismissed in limine.
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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