(1.) Rule. Rule made returnable forthwith.
(2.) Heard by consent of the parties.
(3.) By this Writ Petition, the Petitioner is seeking quashing and setting aside of the impugned order dtd. 26/9/2025 passed by Respondent No. 3 as well as the order / direction by Respondent No. 1 dtd. 26/9/2025.
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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